JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's first bail application under Sec. 439 of Criminal Procedure Code, 1973. He is implicated in connection with Crime No.516/2022 registered at Police Station Gandhwani District Dhar for offence punishable under Ss. 376,366, 294,323 and 506 of IPC. The applicant is in custody since 8/9/2022.

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