SUNITA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by applicant Sunita under Section 439 of Code of Criminal Procedure for grant of bail.

(2.) The applicant is in jail since 18.03.2020 in connection with Crime No.605/2019, registered at Police Station-Waraseoni, District-Balaghat for offence under Sections 376(2)(n) , 506 , 366 , 313 and 120-B of the IPC.

(3.) The case of the prosecution in short, is that, son of the applicant developed a relations with the prosecutrix and on the pretext of marriage, took her with him and continuously sexually exploited her. As a result, she become pregnant. The prosecutrix informed this things to co-accused Anand and Anand informed his mother Sunita. Thereafter, applicant Sunita took the prosecutrix at Balaghat. After that, when prosecutrix was suffering from some fever then Anand provided some medicine to her and after taking the medicine, her bleeding started. Thereafter, the fetus of the prosecutrix aborted. After investigation, charge-sheet has been filed.