DEVENDRA PATHAK Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is second bail application under Section 439 of Cr.P.C. First application has been dismissed vide order dated 1.5.2014 in M.Cr.C. No. 2158/2014. The applicant has been arrested in Crime No. 184/2013 registered at Police Station A.J.K. Nateran, District Vidisha for the offence punishable under Sections 363, 366, 376 of IPC, section 3(2)(v) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act and section 3/4 of the Protection of Children from Sexual Offences Act.

(3.) IT is submitted by the learned counsel for the applicant that he has not committed any offence. He has falsely implicated in the alleged offence. Learned counsel further submits that after rejection of the first bail application, charge -sheet has been filed and in the radiological examination the age of the victim has been found to be 18 years. The applicant is under custody since 19.2.2014. Hence, the applicant be released on bail.