MOHD SHAHWAJ KHAN Vs. STATE OF M P

JUDGEMENT

(1.) Heard on this first application under Section 439 o f Cr.P.C. filed on behalf of the applicant for grant of bail.

(2.) The applicant is in jail in connection with Crime No.329/2019 registered at Police Station-Garhakota, District-Sagar for offence punishable under Sections 363, 342, 365, 506 r/w section 34 of IPC.

(3.) The case of the prosecution against the applicant, in short, is that the applicant along with other 3 co-accused allured the minor prosecutrix and her sister and fled away with both prosecutrix. Nusrat Khan lodged the report against the accused persons. One of the abducted prosecutrix was recovered from the possession of the applicant, whereas the other prosecutrix is still not recovered.