AMARSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.364/2021 registered at Police Station Badgonda, District Indore (MP) for offence punishable under Sec. Sec. 376, 376(2)(k), 506 of the Indian Penal Code, 1860 and Sec. 5/6 of POCSO Act. The applicant is in custody since19/07/2021.

(3.) Allegation against the applicant is of rape.