LAWS(MPH)-2022-1-210

RICHA Vs. STATE OF M.P.

Decided On January 24, 2022
Richa Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of bail. Applicant Richa @ Mukesh Dhurve was arrested on 22/06/2021 in connection with Crime No.332/2021 registered at Police Station Chicholi, District Betul for the offence punishable under Ss. 376(2)(i), 376(2)(l), 376(2)(n), 376(3) of the IPC and Sec. 4, 5K/L, 5(L)/6 of the POCSO Act.