SANJAY BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) T he applicant is in jail since 31.12.2019 in connection with Crime No.797/2019, registered at Police Station-Seoni, District-Seoni for offence under Sections 363 , 342 , 376 , 506 of IPC read with Section 3 / 4 of Protection of Children from Sexual Offences Act, 2012.

(3.) The case of the prosecution, in short, is that, the prosecutrix was aged about 17 years and 6 months at the time of incident. The applicant took the prosecutrix on a motorcycle for a ride and took her to a lonely place and forcibly committed rape upon her in a hut situated in an agricultural field and, thereafter, left the prosecutrix.