VIJAY NAYAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Notice has been served to victim despite that no one appeared on behalf of victim.

(2.) This is First bail application under Sec. 439 of Cr.P.C. who are in custody since 2/12/2021 in connection with Crime 726/2021 registered at Badnagar, District Ujjain for the offences punishable under Sec. 363, 366-A, 376 of IPC and under Sec. 3/4 of Protection of Children from Sexual Offence Act 2012.

(3.) Learned counsel for the applicant submits that the prosecutrix has been examined in the court and according to her at the time of incident, she was 19 years. She has not made any allegation against the applicant regarding sexual assault. The mother of the prosecutrix has also been turned hostile.