Madhya Pradesh High Court
Moinuddin vs The State Of Madhya Pradesh on 21 January, 2019
HIGH COURT OF MP BEHCN AT INDORE
MCRC No.2057/2019
Moinuddin vs. State of M.P.
Indore: Dated:-21.01.2019
Shri I. Anwar, learned counsel for the petitioner.
Shri K.K. Tiwari, learned Public Prosecutor for the
respondent/State.
Heard with the aid of case diary.
ORDER
This is 4th bail application under Section 439 of Cr.P.C. in Crime No.321/2017 under Sections 363/34, 366, 506, 376(2)(n) of IPC and under Section 5(1)/6 of Protection of Children From Sexual Offences, Act registered at Police Station- Sitamau District- Mandsaur. First application for bail was dismissed as withdrawn and second and third applications for bail have been dismissed on merits by this Court.
Beside the merits, period of incarceration has been taken as a ground for bail.
The petitioner is in jail since 08.11.2017. Earlier, two bail applications of the petitioner have been dismissed after considering the merits and no substantial change is pointed out by the learned counsel for the petitioner. Therefore, I do not find any justified reason to change the earlier order.
Consequently, the petition is dismissed.
(Virender Singh) Judge amit Digitally signed by Amit Kumar Date: 2019.01.22 15:36:07 +05'30'