SAKSHI SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. The first application was dismissed by order dtd. 3/1/2022 passed in M.Cr.C.No.63819/2021.

(2.) The applicant has been arrested on 5/10/2021 in connection with Crime No.506/2021 registered at Police Station Kotwali, District Shivpuri for offence under Ss. 22, 23, 18(10) of Pre-conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, under Ss. 420, 389, 419, 467, 468, 471, 120(B) of IPC, under Sec. 24 of Ayurvigyan Adhiniyam and under Sec. 66 of the I.T. Act.

(3.) The allegations are that the applicant along with other co-accused persons had blackmailed a hospital. Accordingly, no case is made out for taking contrary view in the matter. The application fails and is hereby dismissed. However, liberty is granted to revive the prayer after undergoing some reasonable period of detention.