MAHESHKUMAR AGRAWAL Vs. STATE

JUDGEMENT

(1.) This is an application u/s 439 of Cr.P.C. for grant of bail. The applicant has been facing prosecution u/s 363, 366 r/w 34 of I.P.C. u/s 3(ii)(v) of S.C. & S.T. (Prevention of Atrocities) Act in Crime No.241/2007 of P.S. Pusad.

(2.) It appears that in the present offence 2 accused namely Belabai Charansingh Thakur and Charansing Raising Thakur have been released on anticipatory bail in Criminal Application no.3478/2007 by order dated 14.12.2007. In this case the applicants are accused of serious offences including one of alleged attempt to sell a girl under the pretext of marriage.

(3.) It is stated by learned A.P.P. that the accused persons had kidnapped the said Asha and they were taking her in order to sell in Rajasthan.