KRISHNA TIDGAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 439 of the Cr.P.C.

(2.) The applicant is in custody since 30.11.2021 in connection with Crime No.303/2019 registered at P.S. Athner, District-Betul (MP) for the offence punishable under Sections 354, 456, 457, 506, 506 (Part-II) of the Indian Penal Code and also under Sec. 7, 8 of the Protection of Children from Sexual Offences Act, 2012.

(3.) As per the prosecution case, it is alleged that the applicant tried to outrage the modesty of the minor prosecutrix.