JITENDRA BANSHAKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he/she is implicated in connection with Crime No.272/2023 registered at Police Station Suthaliya, District Rajgarh (MP) for offence punishable under Ss. 363, 366(A), 376(2)(N) of IPC and Ss. 5/6 of POCSO Act. Applicant is in jail since 07/09/2023.

(3.) The allegation against the applicant is of abduction and rape.