SAURABH NARWARIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) The petitioner has filed this first application u/S.439 Cr.P.C . for grant of bail.

(3.) The petitioner has been arrested on 24.01.2020 by Police Station- Dehat Kotwali, District, Bhind (M.P.), in connection with Crime No.9/2020 registered in relation to the offence punishable u/Ss. 363, 376 IPC and Sec. 3/4 of the Protection of Children from Sexual Offences Act 2012.