KUMESH GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard, Case-diary perused.

(2.) This application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant- Kumesh Gurjar who is implicated in connection with Crime No.05/2020, registered at Police Station-Madhavnagar, District-Ujjain, concerning offence under Sections 376 , 294 , 506 of IPC, 1860.

(3.) As per prosecution story, allegation against the applicant is that he committed rape upon the prosecutrix, who was returning to her home along with her friend Ram Parmar.