RAJVATI Vs. STATE OF MP

JUDGEMENT

(1.) Heard on IA No. 10345/2015, an application under Section 301 (2) of Cr.P.C filed on behalf of complainant seeking permission to assist the prosecution at the time of hearing.

(2.) Considering the averments made in the application, the same is allowed.

(3.) This is the first application for regular bail under Section 439 of Cr.P.C. The applicant has been arrested on 31.10.2015 in connection with Crime No.145/2015, registered at Police Station Noorabad District Morena for the offences punishable under Section 363, 366 of IPC and under Section 4 from Protection of Children from Sexual Offences Act.