JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 439 of Cr.P.C for grant of regular bail in connection with Crime No.391/23, dated : not mentioned registered at P.S. - Khudel, District - Indore for offences punishable under Ss. 363, 366, 343, 376(2), 376(3) of IPC and Sec. 3, 4(2), 5L, 6 of POCSO Act and Sec. 3/181, 146, 197, 39, 192(1) of Motor Vehicle Act.

(2.) As per prosecution story, it is alleged that the applicant has abducted a minor girl and committed rape with her.

(3.) Counsel for the applicant submits that from the statement of the prosecutrix recorded under Sec. 164 of Cr.P.C, she appears to be consenting party.