SHANI @ JITENDRA MALVIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Section 439 Cr.P.C. filed on behalf of the applicant.

(2.) The applicant is in custody since 29/12/2021 in connection with Crime No.266/2019 registered at Police Station Narwar, District Shivpuri (M.P.) for the offences punishable under Sections 363, 366, 376 IPC along with Section 3/4 of POCSO Act.

(3.) As per prosecution story, a missing report was filed on 12/11/2019 alleging that prosecutrix, a minor born on 29/04/2007, was allegedly abducted by applicant on 11/11/2019 when she was 12 years and 6 months' old and was also subjected to sexual abuse. Accordingly, case has been registered.