VISHAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern the disposal of M.Cr.C.No.16118 of 2023 and M.Cr.C. No.15489 of 2023 as both the cases have arisen out of the same crime No.22/2023 registered at police station Rajgarh District Dhar (M.P.). They are heard. Perused the case diary/challan papers.

(2.) These are the first applications under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.22/2023 registered at police station Rajgarh District Dhar (M.P.). for offence punishable under Sec. Sec. 363, 366, 376,376(2)(n), 368,506/34 of IPC and Ss. 3, 4 of the POCSO Act. The applicants are in custody since 9/2/2023 and 7/2/2023 respectively.

(3.) Allegations against the applicants are that they were also invovled in the aforesaid case wherein the main allegation is against co-accused Gokul.