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Madhya Pradesh High Court

Vinay Patel vs The State Of Madhya Pradesh on 6 September, 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 6 th OF SEPTEMBER, 2023
                                        MISC. CRIMINAL CASE No. 36832 of 2023

                          BETWEEN:-
                          VINAY PATEL S/O SHRI BADRI VISHAL PATEL, AGED
                          ABOUT 18 YEARS, OCCUPATION: LABOUR VILLAGE
                          SHAH ,PS RAMPUR BAGHELAN, DISTRICT SATNA
                          (MADHYA PRADESH)

                                                                                          .....APPLICANT
                          (BY SHRI V. C. RAI - ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH THROUGH POLICE
                          STATION RAMPUR BAGHELAN POLICE STATION
                          RAMPUR BAGHELAN DISTRICT SATNA (MADHYA
                          PRADESH)

                                                                                        .....RESPONDENT
                          (BY SHRI SOURABH SHUKLA - PANEL LAWYER )

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

This is the first bail application filed by the applicant under Section 439 o f the Cr.P.C. for grant of regular bail relating to FIR No.480/2023, dated 22.7.2023, registered at Police Station Rampur Baghelan District Satna (M.P.) for commission of offence under Sections 376, 506-II of IPC and section 3/4 of POCSO Act. Applicant is in detention since 23.7.2023.

As prayed by learned counsel for the applicant, this first bail application under Section 439 of Cr.P.C filed on behalf of applicant i s dismissed as withdrawn and not pressed.

However, as prayed, applicant shall be at liberty to renew the prayer for grant of bail after prosecutrix evidence the trial court.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra Signature Not Verified Signed by: DEEPA MISHRA Signing time: 9/6/2023 6:04:14 PM