Madhya Pradesh High Court
Ramsevak @ Sevak vs The State Of Madhya Pradesh on 2 July, 2015
1
MCRC.No.5930/2015
(Ramsevak alias Sevak vs. State of Madhya Pradesh)
02.07.2015
Shri T.C.Narwariya, Advocate for the petitioner.
Shri R.P.Gupta, Dy. Public Prosecutor for the
respondent /State.
The applicant has filed this third bail application u/S.439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Pichhore, District Shivpuri in connection with Crime No.44/2014 registered in relation to the offences punishable u/Ss. 363, 366, 376(2) (G) of IPC & S. 4/8 of POCSO.
The present repeat bail application has been filed by the petitioner after rejection of the earlier one which was dismissed as withdrawn without being consideration on merits.
Perusal of the case diary indicates that the prosecutrix who is stated to be 12 years of age as per the school record but opined to be between 1416 in Ossification Test has made implicative statement against the petitioner in her statement under Section 2 MCRC.No.5930/2015 164 of Cr.P.C.
Learned counsel for the petitioner has also informed that the prosecutrix has supported her statement made under Section 164 of Cr.P.C. before the trial Court.
In view of the above, no case for bail is made out and therefore the petition stands dismissed.
(Sheel Nagu) Judge AK/