RADHA YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Case diary is available. This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 5/12/2020 in connection with Crime No.90/2020 registered by Police Station Vijaypur, District Guna for offence under Sections 363, 366, 376, 120-B of IPC and Section 5/6 of the POCSO, Act.

(3.) It is submitted by the counsel for the applicant that the prosecutrix had affair with co-accused Ankit Sharma and on his instructions, she left the house and came to Ashok Nagar and on the instructions of Ankit Sharma, the prosecutrix stayed in the house of the applicant. The applicant has been falsely implicated only because they had given shelter to the prosecutrix.