AMAN JHANKE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the applicant under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita Act for grant of bail.

(2.) The applicant is in custody since 24/7/2024 in connection with Crime No.88/2024 registered at P.S.- Katara Hills, District- Bhopal (M.P.) for the offence punishable under Ss. 363, 276, 376 (2)(n) and 506 of the IPC and Ss. 5/6 Protection of POCSO Act, 2012.

(3.) As per the case of the prosecution, allegations against the present applicant are that applicant repeatedly established physically relationship with prosecutrix on the false pretext of marriage, aged about 18 years.