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Madhya Pradesh High Court

Durga Bai vs The State Of Madhya Pradesh on 19 April, 2023

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 19 th OF APRIL, 2023
                                        MISC. CRIMINAL CASE No. 15056 of 2023

                          BETWEEN:-
                          DURGA BAI W/O PREM NARAYAN KORI, AGED ABOUT
                          47 YEARS, OCCUPATION: ASHA WORKER R/O SANT
                          KABIR WARD POLICE STATION MOTINAGAR TAHSIL
                          AND DISTRICT SAGAR (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI A.K. DIXIT-ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                POLICE STATION BANDARI DISTRICT SAGAR
                                DISTRICT SAGAR (MADHYA PRADESH)

                          2.    VICTIM A D/O NOT MENTION THROUGH P.S.
                                BANDARI DISTRICT SAGAR (MADHYA PRADESH)

                                                                                       .....RESPONDENTS
                          (BY SHRI SATPAL CHADHAR-GOVERNMENT ADVOCATE )

                                This application coming on for admission this day, the court passed the

                          following:
                                                             ORDER

This is the third bail application filed by the applicant under Section 439 o f the Cr.P.C. for grant of regular bail relating to FIR No. 263/2022 dated 02.06.2022 registered at Police Station-Bandari, District Sagar for the offence under Section 376(1), 376(3), 314, 304, 201, 316, 363, 366/34 of IPC, Section 3/4, 5(j)(ii)/6 of POCSO Act, Section 3(2)(5) of SC & ST (Prevention of Atrocities) Act, Section 24 of Medical Council Act and Section 5 of Medical Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 4/19/2023 6:45:44 PM 2 Termination of Pregnancy Act. He is in detention since 03.06.2022.

As prayed by learned counsel for the applicant, this third bail application on behalf of the applicant-Durga Bai is dismissed as withdrawn and not pressed.

(DINESH KUMAR PALIWAL) JUDGE kundan Signature Not Verified Signed by: KUNDAN SHARMA Signing time: 4/19/2023 6:45:44 PM