Madhya Pradesh High Court
Mohd. Salim @ Beta Musalman vs The State Of Madhya Pradesh on 22 September, 2015
MCRC-13341-2015
(MOHD. SALIM @ BETA MUSALMAN Vs THE STATE OF MADHYA PRADESH)
22-09-2015
Shri P. K. Shukla, counsel for the applicant.
Smt. Janhwi Pandit, Public Prosecutor for respondent/ State.
This is repeat application under Section 439 of Cr. P. C. for grant of bail to the applicant.
Statement of the prosecutrix has been record before the trial Court.
After perusal of the statement of prosecutrix, no case is made out for grant of bail to the applicant. Application is dismissed.
(S.K. GANGELE) JUDGE kkc