SAILENDRA 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 Bahadurpur, District Ashoknagar in connection with Crime No. 52/2022 registered for the offence punishable under Ss. 363, 366(A), 376(2)(N) and 376(3) of IPC and sec. 5 /6 of POCSO Act.

(3.) Allegation against the applicant / accused, in short, are that he abducted the prosecutrix who is minor and committed rape upon her.