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 Earlier bail application filed by applicant was dismissed as withdrawn.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