RAMBABU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 11/9/2023 in connection with Crime No.93/2023 registered at Police Station Sironj, District Vidisha (M.P.) for commission of offence punishable under Ss. 376D, 323, 506 of IPC.

(3.) Prosecution case, in brief, is that in the intervening night of 19/20/3/2023 when prosecutrix was sleeping along with her two minor daughters in her house, applicant and co-accused Amar Singh came there, they asked about her husband and child and thereafter assaulted her due to which she sustained injuries on her both legs and hands. They forcefully committed sexual intercourse with her also.