(1.) This is first application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of bail during trial.
(2.) The applicant is facing trial in connection with Crime No.100/2022, registered at Police Station Rawti, District Ratlam for the offence punishable under Ss. 363, 366, 376(2)(n) of IPC, 1860 and Sec. 5(l)/6 of Protection of Children from Sexual Offences Act, 2012. The applicant is in custody since 7/5/2022.
(3.) As per prosecution story, the allegation against the applicant is that he abducted and committed rape upon the prosecutrix on the promise of marriage. On the basis of which the aforesaid crime has been registered.