PRABHAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of regular bail relating to FIR/Crime No.81/2024 dated (not mentioned) registered at Bag, District Dhar (M.P.) for commission of offence punishable under Ss. 363, 366-A, 376 of IPC.

(2.) As per the prosecution case, it is alleged that the applicant had abducted a minor girl and committed rape upon her.

(3.) Learned counsel for the applicant submits that the applicant is in jail since 24/2/2024. The charge sheet has been filed and as per statement recorded under Sec. 164 of Cr.P.C. she has not made any allegation of physical relationship by the applicant.