GOPALDAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This first application under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicant, who is apprehending his / her arrest in connection with Crime No.94/2020 registered at Police Station Daloda, District Mandsaur (MP) for offence punishable under Sections 376 (2) (N), 109, 384 and 506 read with Section 34 of the Indian Penal Code, 1860.

(3.) As per the prosecution case, it is alleged that accused Chandan @ Akash s/o Gopaldas Bairagi (son of the present applicant) on a false promise of marriage committed rape upon the prosecutrix, blackmailed and also taken money from her. It is also alleged when the prosecutrix informed the applicant regarding the conduct of his / her son, then he / she ill treated with her (the prosecutrix). It is further alleged that present applicant along with other co-accused person helped accused Chandan @ Akash s/o Gopaldas Bairagi (son of the present applicant) in commission of the Offence. Hence, case has been registered against the present applicant and other co-accused person (s).