MUKESH 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-Mukesh who is implicated in connection with Crime No.117/2020, registered at Police Station-Bilpank, District-Ratlam, concerning offence under Sections 363 , 366 ,376(2)(n) of IPC, 1860 and Section 5 / 6 of Protection of Children from Sexual Offences Act, 2012.

(3.) As per prosecution story, on 07/03/2020 complainant filed a missing person report at Police Station Bilpank, District Ratlam that his daughter was found missing. They searched for her in their neighbourhood and relatives places, however she was not traced. On the basis of which FIR was registered for the aforesaid offence.