RAJKUMAR PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This 11th application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The 10th application was allowed by order dtd. 9/6/2021 passed in M.Cr.C.No.27228/2021.

(3.) The applicant has been arrested on 19/12/2017 in connection with Crime No.568/2017 registered at Police Station Jhansi Road, District Gwalior for offence under Ss. 397, 414 of IPC and under Sec. 11, 13 of MPDVPK Act.