MADAN 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-Madan who is implicated in connection with Crime No.76/2020, registered at Police Station- Bilpank, District-Ratlam, concerning offence under Sections 363 , 366(A) , 368 , 376 , 342 , 506 of IPC, 1860 and Section 3 / 4 of Protection of Children from Sexual Offences Act, 2012.

(3.) As per prosecution story, on 06/02/2020 when the prosecutrix was alone in her parental house, at that time co-accused Rahul & applicant-Madan came there and informed her that her mother-in-law is not feeling well, therefore, she has to go to her in-laws house immediately. Thereafter Rahul took the prosecutrix to his sister's house at village Jafala where he committed rape upon her.