SANJEEV LODHI 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 4/7/2023 in connection with Crime No.433/2023 registered at Police Station Karera, District Shivpuri for the offence punishable under Ss. 366, 376(2)(n), 344, 506 (Part-II) of IPC and Sec. 5/6 of POCSO Act.

(3.) Prosecution case, in brief, is that applicant and prosecutrix were known to each other because they are neighbours. On 14/1/2022 when prosecutrix was all alone in her house, at that time, the applicant entered into her house and forcefully committed sexual intercourse with her. Thereafter, he committed rape upon her many times by giving the threats. On 11/5/2023 applicant forcefully got her seated on his motorcycle and took her to village Badanpur and kept her captivated there in a rented room. On the next day, he took her to Pichhore and kept her captivated till 30/6/2023 in a rented room and committed rape upon her repeatedly.