DR RIPESH KUSHWAHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first application under section 439 of the Code of Criminal Procedure for grant of bail on behalf of applicant who has been arrested in connected in connection with Crime No.327/2019 registered at Police Station Kotwali, Anuppur for offences under sections 313 , 201 , 120-B , 317 of I.P.C. read with section 3 / 4 & 5 / 6 of Protection of Children from Sexual Offices Act and under section 3(2) & 5(2) of M.T.O.T Act.

(3.) As per prosecution after completing the investigation, charge-sheet has been filed against the applicant.