MANISH KIRAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Lokendra Shrivastava, learned Public Prosecutor, for the respondent/State.

(2.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) Applicant has been arrested on 7/12/2021 by Police Station, Kumbhraj, District Guna (MP), in connection with Crime No.164/2021 for the offence punishable under Ss. 363, 376(D), 376(2) (N), 368, 370 (1),506 of IPC and sec. 4 read with sec. 3, 5(L)/6 of POCSO Act.