KANTILAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is first application filed under Sec. 438 of Cr. P.C. for grant of anticipatory bail. Applicant - Kantilal S/o Dolatram Kaithwas is apprehending his arrest in connection with Crime No.10/2021 registered at Police Station - Pipliyamandi, District Mandsaur for the offence punishable under Ss. 376(2)(n), 506, 354-C, 384 and 109 of IPC.

(3.) The applicant has been accused under Sec. 384 of IPC for attempting to extort Rs.5.00 lacs from the prosecutrix by threatening her that if she does not give that amount, then he would make her obscene photographs viral. The prosecutrix has also levelled allegations of rape upon the son of the applicant.