KARAN SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) The applicant has been arrested by Police Station Ganj Basoda, District Vidisha (M.P.) in connection with Crime No. 586 of 2022 registered for the offence punishable under Ss. 376AB and 376(2)(n) of IPC and Sec. 5(m)(n), 6 of POCSO Act.

(3.) Allegation against the applicant/accused is that he committed rape upon the prosecutrix on 16/1/2022, whereas, FIR was lodged on 18/10/2022.