ASHOK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application u/s 439 of Cr.P.C. for grant of bail. First application was dismissed as withdrawn vide order dtd. 15/12/2021 passed in M.Cr.C. No.22388/2021.

(2.) The applicant has been arrested by Police Station- Narmada Nagar, District Khandwa, in connection with Crime No.96/2021 registered in relation to the offence punishable under Ss. 363, 366, 376(2)(N), 506 of the I.P.C. and under Sec. 5L, 6 of the POCSO Act 2012.

(3.) As per the prosecution story, the father of the prosecutrix lodged the report on 8/4/2021 alleging that her daughter was missing and was not found anywhere since 2/4/2021. He has apprehension that the applicant has allured and took his daughter with him. On the basis of the aforesaid, crime has been registered.