ADARSH @ISHU Vs. STATE OF M P

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is first application under Section 439, Cr.P.C for grant of bail in connection with Crime No. 35/2020, registered at Police Station-Mahila Thana Indore, District-Indore, for commission of the offence punishable under Sections Sections 376, 376(2)(N), 323, 294, 506 & 34 of Indian Penal Code.

(3.) As per prosecution story, the prosecutrix lodged an FIR against the applicant alleging that he made physical relationship with the prosecutrix on the pretext of marriage, thereafter he refused to marry her. On that basis the aforesaid offences have been registered against him.