SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 17.03.2020 in connection with crime No. 27/2020 registered at Police Station Bercha Disttt. Shajapur for the offence punishable under section 363, 368 of IPC. His first application was dismissed as withdrawn by order dated 04.06.2020 passed in M.Cr.C. No.14018/2020.

(3.) As per prosecution story, a missing report was lodged by the father of prosecutrix Payal. It was alleged that she is missing from her home since 24.02.2020. Accordingly, case has been registered against the applicant and other accused.