VIJAY SINGH DANGI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.25/2023 registered at Police Station Khilchipur, District Rajgarh (MP) for offence punishable under Ss. 363, 366-A, 376, 376(2)(n), 376(3) of IPC; Ss. 5L/6 of POCSO Act; and Ss. 3(1) (w-ii), 3(2)(5) of SC/ST Act.

(3.) The applicant is in custody since 29/1/2023.