PAWAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is first application under Section 439, Cr.P.C . for grant of bail in connection with Crime No. 147/2020, registered at Police Station-Shahar Kotwali, District-Mandsaur, for commission of the offences under Sections 306 , 354(A) and 354(D) of the IPC alongwith Section 11 / 12 of the Protection of Children from Sexual Offences Act, 2012.

(3.) As per the prosecution case, it is alleged that the applicant used to tease the victim, due to which she committed suicide by hanging herself.