NILESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I.A. No. 11767/2020 has been filed, which is an application for no objection in granting bail to the petitioner on behalf of respondent No.2 and her father.

(2.) Considering the averments made in the application, the same is allowed.

(3.) Office is directed to place the aforesaid I.A. on record. This is first bail application filed by the petitioner under Section 439 of the Code of Criminal Procedure.