JAYESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's FIRST application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.151/2022 registered at Police Station-Kantaphod, District-Dewas (MP) for offence punishable under Ss. 363, 366, 376(N) of the IPC and under Sec. 5(L)/6 of the POCSO Act. The applicant is in custody since 21/12/2022.

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