RAHUL Vs. STATE OF M.P.

JUDGEMENT

(1.) The first bail application of the applicant was dismissed as withdrawn vide order dated 22.4.2021 passed by this Court in MCRC.No.16840/2021.

(2.) This is second application filed under section 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested on 20.1.2021 in connection with Crime No.339/2020 registered at Police Station Shahjapur Kotwali District Shahjapur for commission of offence punishable under Sections 363,366,376(2)(n),342 of IPC and Sections 5(L) and 5(J) and 6 of the POCSO Act.

(3.) Prosecution story, in brief, is that applicant knowing the fact that prosecutrix is a minor girl aged about 16 years and four months kidnapped/abducted and wrongfully confined her and forcefully committed sexual intercourse with her repeatedly, due to which she got pregnant.