MADAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as the applicant is implicated in connection with Crime No.33/2022 registered at Police Station -Alot, District - Ratlam (M.P.) for offence punishable under Sec. 450, 195-A, 376, 323, 506-II, 294 of IPC.

(2.) The applicant is in custody since 21/01/2022.

(3.) As per prosecution, on 20/01/2022 at about 07:00 PM the applicant forcibly entered into the house of prosecutrix on account of enmity between them regarding some old case, threatened her and committed rape upon her. Thereafter on the next day again he threatened her and abused her. On lodging of FIR by the prosecutrix, the present applicant has been implicated and has been arrested for the present offence.