GIRDHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard, Case-diary perused.

(2.) This application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant-Girdhan who is implicated in connection with Crime No.265/2019, registered at Police Station- Pansemal, District-Barwani, concerning offence under Sections 452 , 323 , 294 , 376 , 377 of IPC, 1860.

(3.) As per prosecution story, on 20/10/2019 complainant lodged a report that on 11/10/2019, when she was having her food, the applicant entered into her house and committed rape upon her. On the basis of which FIR was registered against the applicant for the aforesaid offence.