ISHANT CHAWRIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First application u/S 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Mahila Thana, DistrictVidisha in connection with crime No. 10/2022 registered for the offence punishable under Sec. 376, 376 (2) (n) of IPC.

(3.) Allegations against the applicant/accused, in short, are that he committed Signature NotrapeVerifiedupon the prosecutrix on false promise of marriage.