YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is first bail application filed by applicant under Section 439 of Cr.P.C. Applicant has been arrested on 09.05.2020 in connection with Crime No.77/2020 registered at Police Station Chandiya, District Umariya for commission of offences punishable under Sections 363 , 366 of IPC.

(3.) As per prosecution story, applicant, who is a distant relative of prosecutrix had taken her away in jungle and stayed there with her for some time. Later on police had recovered the prosecutrix. Statement of prosecutrix was also recorded under Section 164 of Code of Criminal Procedure, in which nothing has been stated by her that applicant had allured her away with some promise or offering her something. Neither it has been stated by the prosecutrix that she has been taken away by use of force.