MAHIPAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed under Sec. 439 of Cr.P.C. for grant of regular bail to the applicant, relating to FIR/Crime No.59/2023 dated (not mentioned) registered at P.S. Kakanwani, Dist. Jhabua (M.P.) for commission of offence punishable under Ss. 363, 366, 376(2)(n), 376(3) of IPC and Sec. 5-L/6 of POCSO Act.

(2.) The first application was dismissed as withdrawn with liberty to revive after the statement of the prosecutrix.

(3.) Counsel for the appellant submits that the statement of the prosecutrix has been recorded in the Court and she has not made any allegation against the present appellant.