RAMESH KUMAR SURYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed by applicant under Section 439 of Cr.P.C. Applicant has been arrested on 21.02.2020 in connection with Crime No.37/2020 registered at Police Station Ram Nagar, District Anuppur for commission of offence punishable under Sections 376 and 376 (2) (N) of IPC .

(3.) As per prosecution story, the allegations against the applicant is that he had provided his house to the main accused Kamlesh Kumar Ravidas where he used to come with prosecutrix and committed rape on her. Main accused Kamlesh has already been granted bail by this Court..