Akhilesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court 9 Feb 2024 Miscellaneous Criminal Case No. 5784 Of 2024 (2024) 02 MP CK 0029
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Criminal Case No. 5784 Of 2024

Hon'ble Bench

Vishal Dhagat, J

Advocates

Samar Singh Rajput, C.M. Tiwari

Final Decision

Dismissed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 439
  • Indian Penal Code, 1860 - Section 363, 366(A), 376(2)(n), 376(3)
  • Protection�Of�Children�From�Sexual�Offences�Act, 2012 - Section 5(L), 6

Judgement Text

Translate:

Vishal Dhagat, J

1. This is the third bail application filed by applicant under Section 439 of Code of Criminal Procedure for grant of regular bail relating to FIR No.427/2021, registered at Police Station-Moondi, District Khandwa (M.P.) for the offence punishable under Sections 376(2)(n), 376(3), 366(A), 363 of Indian Penal Code and Section 5(L)/6 of POCSO Act, 2012.

2. Earlier bail application filed by applicant was dismissed as withdrawn.

3. There is no change in circumstances of the case, therefore, bail application filed by applicant is dismissed.

4. Trial Court is directed to expedite the trial and preferably complete it within period of six months, failing which applicant may file fresh application.

From The Blog
CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Dec
16
2025

Court News

CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Read More
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Dec
16
2025

Court News

Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Read More