MUKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Sec. 439 of Cr.P.C. for grant of regular bail relating to F.I.R. No. 1268/2022 dated (not mentioned) registered at Police Station-Manwar, District-Dhar for the offence under Ss. 363, 366 A, 376, 376(2)(n), 376 (2)(k), 343, 506 of I.P.C. and 5 (I)/6, 3/4 POCSO Act.

(2.) It is alleged that the applicant has committed rape with the minor girl.

(3.) Counsel for the applicant submits that the prosecutrix has been examined and she has not supported the prosecution case. She has completely turned hostile and she has stated that her age is more than 18 years.