MUKESH Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this Fourth application u/S 439, Cr.P.C. for grant of bail. The first, second and third bail applications were dismissed as withdrawn vide orders dtd. 06/07/2021, 11/08/2021 & 23/10/2021 passed in M.Cr.C.No. 26699/2021, 36933/2021 and 47098/2021.

(2.) The applicant has been arrested on 21/5/2021 by Police Station Kumbhraj, District Guna, (M.P.), in connection with Crime No.224/2016 registered in relation to the offences punishable u/Ss. 363, 366, 376-D IPC and Sec. 5/6 of the Protection of Children from Sexual Offences Act 2012.

(3.) The allegation against the applicant and other co-accused persons, in short, is that on 13/3/2016 by enticing the prosecutrix took her away along with them and thereafter committed sexual intercourse (gang rape) with her. On the basis of the aforesaid, crime has been registered.