SANDEEP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of bail.

(2.) The applicant is facing trial in connection with Crime No.469/2023, registered at Police Station Peethampur District Dhar for the offence punishable under Ss. Sec. 376, 376(2)(n) of IPC. The applicant is in custody since 31/10/2023.

(3.) As per the prosecution story, the allegations against the applicant is that he has committed rape upon the prosecutrix on the pretext of marriage. Hence, the case was registered against the applicant.