SHAKTI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of Criminal Procedure Code, 1973 for grant of bail during the trial.

(2.) The applicant is facing trial in connection with Crime No.877/2021, registered at Police Station-Chandan Nagar, Indore for offence punishable under Ss. 457 and 363 of IPC. Applicant is in custody since 28/11/2021.

(3.) The allegation against the applicant is that on 22/10/2021, applicant along with co-accused entered the house of the complainant and tried to abduct the girl aged 10 years.