Purrushottam @ Prince Nayak vs The State Of Madhya Pradesh on 5 October, 2023

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Madhya Pradesh High Court

Purrushottam @ Prince Nayak vs The State Of Madhya Pradesh on 5 October, 2023

Bench: Dinesh Kumar Paliwal

                                                                1
                           IN    THE       HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                   BEFORE
                                 HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                              ON THE 5 th OF OCTOBER, 2023
                                        MISC. CRIMINAL CASE No. 37711 of 2023

                    BETWEEN:-
                    PURRUSHOTTAM @ PRINCE NAYAK S/O GOVARDHAN, AGED
                    ABOUT 24 YEARS, OCCUPATION: PRIVATE JOB RESIDENT OF
                    WARD NO 12 ARJUN NAGAR OBEDULLAGANJ DISTRICT RAISEN
                    (MADHYA PRADESH)

                                                                                              .....APPLICANT
                    (BY SHRI MADAN SINGH - ADVOCATE )

                    AND
                    1.     THE STATE OF MADHYA PRADESH THROUGH P.S.
                           OBEDULLAGANJ, DISTRICT RAISEN (MADHYA PRADESH)

                    2.     VICTIM A THROUGH POLICE STATION OBEDULLAGANJ,
                           DISTRICT RAISEN RAISEN (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                    (STATE BY SHRI S.M. PATEL - PANEL LAWYER)

                           T h is application coming on for admission this day, t h e cou rt 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.74/2022 dated 06.03.2022 registered at Police Station Obedullaganj, District Raisen (M.P.) for commission of offence under Sections 363, 366, 376, 505 of IPC and Section 3/4 of POCSO Act and Section 66(E), 67(A) of I.T. Act and Section 3(2)(v) of SC/ST Act. His first bail application was dismissed as withdrawn and second bail application was dismissed with liberty to renew the prayer for bail after two months vide orders dated 30.01.2023 and 01.05.2023 passed Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 10/5/2023 6:59:49 PM 2 in M.Cr.C. No.3542/2022 and M.Cr.C. No.18298/2023 respectively.

As prayed by learned counsel for the applicant, this third bail application under Section 439 of Cr.P.C filed on behalf of applicant - Purrushottam @ Prince Nayak is dismissed as withdrawn and not pressed.

However, State is directed to produce DNA report before the trial Court within a period of one month. A copy of this order be sent to Superintendent of Police Raisen for compliance. After production of DNA report, learned trial Court shall make all endeavour to conclude the trial within a period of two months from the date of receipt/production of DNA report.

(DINESH KUMAR PALIWAL) JUDGE ak Signature Not Verified Signed by: ASHISH KOSHTA Signing time: 10/5/2023 6:59:49 PM

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