Satte @ Satendra vs The State Of Madhya Pradesh
2022 Latest Caselaw 482 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.50576/2021 (SATTE @ SATENDRA VS. STATE OF M.P. & ANR.)

Through Video Conferencing

Gwalior, Dated : 10/01/2022

Shri Vikram Singh Chauhan, learned counsel for the applicant.

Shri C.P.Singh, learned counsel for the State.

Case diary is available.

This is fifth repeat application under Section 439 of Cr.P.C. has

been filed for grant of bail. Fourth bail application of the applicant

was dismissed by order dated 18/06/2021 passed in MCRC

No.29641/2021.

The applicant has been arrested on 15/02/2020 in connection

with Crime No.19/2020 registered at Police Station Dehat, District

Bhind for offence under Sections 363, 366-A, 376 of IPC and Section

5/6 of the POCSO Act.

It is submitted by the counsel for the applicant that since, DNA

profile of the applicant was found in the incriminating article of the

prosecutrix, therefore, he may be permitted to withdraw this

application in the light of the judgment passed by the Supreme Court

in the case Hemudan Nanbha Gadhvi vs. State of Gujarat, passed

on 28.09.2018 in Criminal Appeal No.913/2016.

Accordingly, the application is dismissed as withdrawn.

                                                                        (G.S. Ahluwalia)
Pj'S/-                                                                        Judge

  Digitally signed by
  PRINCEE BARAIYA
  Date: 2022.01.11 10:16:37
  -08'00'