CHETAN SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available. This is first bail application filed by the applicant under section 439 of the Code of Criminal Procedure for grant of bail.

(2.) The accused/applicant is arrested by the Police Station Chhoti Gwaltoli, District Indore in Crime No.140/2015 under sections 376,376(1),342,506 of IPC and Section 67 of Information Technology Act.

(3.) According to the prosecution story, the prosecutrix at the time of incident was working in Kids Shop at Treasure Island and the present applicant was also working with her. They were both known to each other. On 09.07.2015 when she was coming back after examination of B.Com -II year, the present applicant took her to room no.302 of Maharaja lodge and there it is alleged that he committed rape on her and also prepared a video which he circulated amongst his friends. Arguments heard, case diary perused.