SHYAMVEER JAAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439 of Cr.P.C. for grant of bail.

(2.) The applicant has been arrested on 21/9/2022 by Police Station Madhoganj, District Gwalior (M.P.) in Connection with Crime No.407 of 2022 registered for the offence punishable under Ss. 363 of IPC. Further added Ss. 365, 366-A, 368, 120-B, 376, 376(2)(n) of IPC and Sec. 5(L)/6 of POCSO Act.

(3.) The allegation against the present applicant is that he helped co-accused-Prem Bhadoriya to abduct the prosecutrix and kept her in the house of co-accused-Ravindra.