RAVINDRA JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) The petitioner has filed this first application u/S.439 Cr.P.C . for grant of bail.

(3.) The petitioner has been arrested on 19.10.2019 by Police Station- Pandokhar, District, Datia (M.P.), in connection with Crime No.137/2019 registered in relation to the offences punishable u/Ss. 363, 366, 376 IPC and Sec. 5/6 of the POCSO Act.