NEETU RAMBALI SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THEY are heard on the application for grant of regular bail to the applicant who is accused of the offences under Sections 363, 394, 372 and 392 of the Indian Penal Code and 25/27 of the Arms Act in Crime No. 92/94 P. S. , Jamul, Dist. Durg.

(2.) THE applicant is alleged to have kidnapped the prosecutrix at the point of dagger and committed rape on her and torn the blouse of the mother's sister of the prosecutrix, when she intervened.

(3.) SHRI R. N. Tiwari, counsel for the applicant has contended that the charge-sheet was filed in this case on 90th day, when the applicant was not produced before the Court from the jail custody. The copy of the charge-sheet was not served to the applicant even in jail, on that date or on any subsequent date. The applicant, therefore, deserves to be enlarged on bail, under Section 167 (2) (a) of the Code of Criminal Procedure.