MUSTKIM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the fourth application filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of temporary bail relating to Crime No. 401/2021 registered at Police Station Kukshi District Dhar (M.P.) for the offence under Ss. 377, 506 of the Indian Penal Code, 1860 and Sec. 3/4, 5(m)/6, 5(n)/6 and 5(1)/6 of POCSO Act.

(2.) Learned counsel for the applicant submits that he is pressing this bail application for grant of temporary bail only on the ground that marriage of his son is going to be held on 11/5/2024. Therefore, applicant be released on temporary bail.

(3.) The factum of marriage of son of the applicant has been verified by counsel for the respondent / State.