RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 439 of Cr.P.C for grant of regular bail in connection with crime No.596/23 dtd. : 21/10/2023 registered at P.S. - Barwah District - Indore for offences punishable under Ss. 363, 366, 376, 376(2)(N) of IPC and Sec. 5(L)/6 of POCSO Act. The first application was dismissed as withdrawn.

(2.) Counsel for the applicant submits that the statement of the prosecutrix and her father have been recorded in the Court and they have not supported the prosecution story.

(3.) Counsel for the State opposes the prayer for grant of bail on the ground that the prosecutrix is minor as per the scholar register.