RAHUL KOL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Code of Criminal Procedure 1973 for grant of bail filed on behalf of the applicant who has been arrested relating to FIR/Crime No.165/2023 dtd. 13/6/2023 registered at Police Station Badera, district Satna, for the offences punishable under Ss. 363, 366(D) and 376 of IPC and Sec. 5/6 of POCSO Act.