CHAND PAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the applicant's first bail application filed under Sec. 483 of Bharatiya Nagrik Suraksha Sanhita, 2023/ 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.593/2025 registered at Police Station Vijaynagar, District Indore (MP) for offence punishable under Ss. 61(2), 65(1), 64(2)(m), 96, 137(2), 318(4), 338, 336(3), 340(2) and 167 of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3/4 and 5(L)/6 of POCSO Act. The applicant is in custody since 7/8/2025.

(3.) The allegation against the applicant is of rape and also under the POCSO Act. It is alleged that the applicant, who is aged 34 years, solemnized marriage with the prosecutrix, who was 15 years old at the time of incident, and was married to him by her paternal uncle and aunt.