NANNE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the rival parties are heard.

(2.) This is the first application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(3.) The applicant was arrested on 29/11/2022 by Police Station- Gijorra District- Gwalior (M.P.) in connection with Crime No.146/2022 for the offence punishable under Ss. 342, 363, 376 of IPC and 5, 6 of POCSO Act.