SURESH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Perused the case diary.

(2.) THIS is first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(3.) AS per the prosecution case, daughter of the complainant aged about 12 years went to answer call of nature at 10:00 P.M. in he field. She did not return. She came back on the next day about 1:00 P.M. When complainant asked, she disclosed that Kunwarraj met her and took her to on his well and committed rape with her. On the next morning took her towards school and threatened her if she discloses, then her parents would be killed. The statement of daughter of the complainant has been recorded under Section 164 of Cr. P.C. on 24.08.2013 i.e. after one and half months of the incident. She has stated that Kunwar Raj and Suresh took her to the house of Savita and gave a glass of water and also threatened her. After drinking water she became unconscious.