SANJAY KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is the first application under Section 438 of the Cr.P.C filed by the applicant, who apprehends his arrest in connection with Crime No.67/2020, registered at Police Station Porsa, District Morena, for the offences punishable under Sections 354, 506, 376(2) N, 120-B, 363 of IPC .

(3.) It is the submission of counsel for the applicant that applicant apprehends his arrest on the basis of registration of offence referred above. It is further submitted that applicant is widower and prosecutrix is widow and belong to the same community. Both have children from their earlier respective marriage and they want to live together therefore, (fudkg) marriage has been solemnized on