RANU PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the first application under Sec. 439 of Cr.P.C for grant of bail. The applicant Ranu Pandey was arrested on 20/3/2022 in connection with Crime No.14/2022 registered at Police Chowki Khaddi, Police Station Rampur Naikin, Distt. Sidhi (M.P.) for the offence punishable under Sec. 363, 366, 342, 34 of IPC.

(3.) As per the prosecution case, on 5/1/2022 applicant Ranu Pandey and co-accused Punit Pandey abducted the prosecutrix who was minor and took her to Maihar where they forcefully solemnized marriage of prosecutrix with co-accused Punit Pandey. Thereafter, they took her to Rewa where they confined her in a room for two days, thereafter, they took her to Sidhi and kept her in a house, thereafter, applicant Ranu Pandey took her to Village Chamrach where she kept her for three to four days.