LANGU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Notice to the victim has been served.

(2.) This is first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure. The applicant is in custody since 16.10.2019, in connection with Crime No. 385/2019 registered at Police Station Lavkushnagar District Chhatarpur (M.P.) for the offence punishable under Sections 363 , 366(A) 376(d)(a) 342 and 506 Part-II of IPC Section 5 (g) and 6 of Protection of Children from Sexual Offences Act, 2012.

(3.) A s per prosecution, on 14.10,2019 applicant and co-accused committed intercourse with prosecutrix aged 15 years. They also threatened to face dire consequences.