LAWS(MPH)-2022-1-246

RAMBHAROSE KANDERA Vs. STATE OF MADHYA PRADESH

Decided On January 31, 2022
Rambharose Kandera Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is first application of the applicant under Sec. 439 of Cr.P.C. for grant of bail in connection with Crime No.85/2020 registered at Police Station Biaora City District Rajgarh for the offences under Ss. 363,366,376(2-N) of IPC and Sec. 5/6 of POCSO Act,2012.