SANDEEP PATEL @ SONU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent, finally heard.

(2.) This is an application for grant of anticipatory bail under Section 438 of Cr.P.C. seeking anticipatory bail for offence under Sections 363,376(2)(j)(n) of I.P.C. and 3/4 and 5/6 of POCSO Act in connection with Crime No. 111/2019 registered at Police Station, Civil Lines district Jabalpur.

(3.) Shri Jagat Singh, P.L assisted the Court with the help of case diary and read out the relevant portion of statement/report etc.