AMARLAL JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439, Cr.P.C . for grant of bail.

(2.) Applicant has been arrested on 14.02.2020 by Police Station Govardhan, District Shivpuri (M.P.) in connection with Crime No.15/2020 registered for offence under Sections 376-D , 323 and 506 of IPC.

(3.) Learned Panel Lawyer for the State has vehemently opposed the submissions and submitted that the offence has been registered under Sections 376-D , 323 and 506 of IPC and allegation is of committing rape with the complainant, which is of serious nature. Hence, prays to reject the bail application of the applicant.