PAWAN Vs. STATE OF M.P.

JUDGEMENT

(1.) After due consideration the same is allowed.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested in connection with Crime No.809/2021, registered at Police Station, Khajrana, District Indore (M.P.) for commission of offence punishable under Sec. 343, 366, 376, 376(2) (n), 376(2)(K), 450, 506 of IPC.

(3.) Prosecution story, in brief, is that applicant abducted the prosecutrix aged about 25 years wrongfully confined her and thereafter forcefully committed sexual intercourse with her repeatedly.