YOGESH Vs. STATE OF M P

JUDGEMENT

(1.) Heard, Case-diary perused.

(2.) This repeat (third) application under Section 439 of Criminal Procedure Code, 1973 has been filed by the applicant, who is implicated in connection with Crime No.425/2019 registered at Police Station-Mandleshwar, District-Khargone, for commission of the offence punishable under Sections 366, 363, 376(3) of IPC, 1860 and Section 5(l)/6 of Protection of Children from Sexual Offences Act, 2012.

(3.) As per prosecution story, complainant filed a report at Police Station Mandleshwar alleging that on 19/11/2019 at about 6.00 pm the victim and her mother were going towards their home. When they reached near bus stand, the applicant came on a motorcycle and drove away the victim in front of the complainant and wife of her brother-in-law. On the basis of which FIR was registered against the applicant for the aforesaid offences.