PURUSHOTTAM SHRIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under Sec. 438 Cr.P.C seeking anticipatory bail, as the applicant is apprehending his arrest in connection with Crime No.289/2023 registered at Police Station Gohad District Bhind for the offence punishable under Ss. 354, 506, 376 of IPC.

(3.) Prosecution case in brief is that applicant's son Meer Singh was married with the complainant on 31/5/2022. On 2/6/2023, the applicant went to complainant's house and when he returning with the complainant and reached near Reliance Patrol Pump, Gohad, applicant stopped his motorcycle for answer the call of nature, thereafter applicant sexually assaulted the complainant and when the complainant tried to call her parents, the applicant snatched her mobile phone and threats her.