POOJA JATAV Vs. STATE OF M P

JUDGEMENT

(1.) Heard This is the first application for anticipatory bail under Section 438 of Cr.P.C. filed on behalf of the applicant -Ku. Pooja Jatav. The applicant apprehends her arrest in connection with Crime No. 609/2014 registered at Police Station Civil Line district Morena for the offences punishable under Sections 363, 366, 376 - D and 120 -B of IPC and Section 4 & 6 of Protection of Children From Sexual Offences Act, 2012.

(2.) Prosecution story in brief is that on 26.11.2014, the complainant Badan Singh lodged a report at Police Station Civil Line, Morena that his 16 years old daughter was abducted by one Radhe S/o Krishna Jatav enticing to marry her. The prosecutrix was recovered from the custody of the accused Radhe on 29.11.2014. Therefore, the crime was registered.

(3.) On behalf of the applicant, it is stated that the applicant is a student of class 9th and has been implicated in false case. Her name is not reflected in the FIR. She is not at all involved in the abduction of the prosecutrix. As per the applicant, her date of birth is 06.08.2001. She has filed the copy of mark -sheet of 2010 -11 issued by Primary School, Morena and copy of scholar register, in which at Serial No. 6 and Scholar No. 294, her name is found entered and the date of birth is shown as 06.08.2001. As per these records, the applicant is 13 years 3 months and 20 days old on the date of incident.