LALIT 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 by Police Station Aron, District Guna in Connection with Crime No.227/2022 registered for the offence punishable under Ss. 376(2)(n) and 506 of IPC.

(3.) The allegation against the applicant/accused is that he committed rape with the prosecutrix on the pretext of marriage.