SURENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application under sec. 439 of the Cr.P.C. for grant of bail. First application was dismissed as withdrawn vide order dt.24/9/2021 passed in M.Cr.C . No.46048/2021.

(2.) T he applicant has been arrested on 24/8/2021 by Police Station Bhonti, District Shivpuri (M.P.) in connection with Crime No.255/2021 registered in relation to the offences punishable under Ss. 376-D, 506, 450 of IPC.

(3.) Allegation against the applicant and another co-accused person, in short, is that they forcefully took the prosecutrix from her home in absence of her husband and was subjected to sexual intercourse by co-accused Hemant and also threatened her of dire consequences if she reports the matter to anybody. On the basis of the aforesaid, crime has been registered.