Ramcharan vs The State Of Madhya Pradesh
2022 Latest Caselaw 1144 MP

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                  THE HIGH COURT OF MADHYA PRADESH
                           MCRC No.58730/2021
                      Ramcharan vs. State of M.P. & Anr.

                            Through video conferencing

       Gwalior, Dated : 24/01/2022

              None for the applicant.

              Shri A.K. Nirankari, Counsel for the respondent/State.

Case diary is available.

This second application under Section 439 of Cr.P.C. has been

filed for grant of bail. The first application was dismissed as

withdrawn by order dated 17.2.2021 passed in M.Cr.C.No.8891/2021.

The applicant has been arrested on 23.12.2020 in connection

with Crime No.229/2020 registered at Police Station Kadwaya,

District Ashoknagar for offence under Sections 363, 366-A, 376 of

IPC and under Section 3/4 of the POCSO Act.

The DNA test report has been filed, according to which, the

DNA profile of the applicant was found on the clothes of the

prosecutrix. Accordingly, in the light of the judgment passed by the

Supreme Court in the case of Hemudan Nanbha Gadhvi vs. State of

Gujarat reported in (2019) 17 SCC 523, no case is made out for grant

of bail.

The application fails and is hereby dismissed.

                                                               (G.S. Ahluwalia)
  (alok)                                                           Judge



ALOK KUMAR
2022.01.24 14:39:56 +05'30'