RAVINDRA SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This eighth application under Sec. 439 Cr.P.C. has been filed for grant of bail. Seventh application was dismissed by order dtd. 13/5/2022 passed in M.Cr.C. No.21720/2022.

(2.) The applicant has been arrested on 22/1/2021 in connection with Crime No.78/2021 registered at Police Station - Station Road, District Morena for offence under Ss. 376(2)(n) and 506 of IPC.

(3.) In compliance of order dtd. 11/11/2022, the S.P., Morena has filed his report along with the minutes of the meeting of crime control held in the months of August, September and October, 2022. From the minutes of the said crime control meeting, it is clear that except by directing the SDO(P) to forward the report, nothing was done.