JAYBHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available. With the consent, heard finally.

(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 15/5/2023 in connection with Crime No.112/2023 registered at Police Station Gormi, District Bhind for the offence punishable under Ss. 366, 376, 323, 34 of IPC.

(3.) Prosecution story, in brief is that in the intervening night of 18/19/4/2023 a t about 2:00 hours, applicant and co-accused Arun Singh went to the prosecutrix's house. Thereafter, applicant on the false pretext of marriage took the prosecutrix in the room and committed rape upon her.