RAMMILAN KUSHWAHA Vs. STATE OF MP.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) This is first application filed by applicant under Section 439 of Cr.P.C. for grant of regular bail in connection with Crime No.234/2020, registered at Police Station Police Chowki Padriya, P.S. Satai District Chhatarpur for the offence under Sections 363, 366 of the IPC.

(3.) It is alleged that the applicant with the help of co-accused forcefully abducted the prosecutrix and beat her.