DHANENDRA KUMAR KHATIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The matter is taken up for hearing through video conference.

(2.) Heard. Perused the case diary.

(3.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 53/2020 registered at P.S. Kotwali Katni, District - Katni (M.P.) for the offence punishable under sections 363 , 366 , 376 / 1 and 34 of IPC and section 3/4 of POCSO Act.