KAPIL LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This application under Sec. 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant is in jail w.e.f. 12/12/2023 in connection with Crime No.894/2023 registered at Police Station Cantt. Sagar for offence under Ss. 376, 376(2)(n) of IPC and Sec. 5(1)/6, 5(j)(ii) of Protection of Children from Sexual Offences and Sec. 3(1)(w)(i), 3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.