SURESH RAUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third bail application under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 on behalf of applicant-Suresh Raut S/o Shobharam Raut for grant of regular bail in connection with Crime No.347/2024, registered at Police Station Multai, District Betul under Sec. 376(3), 376(2)(n), 376(2)(f), 376(2)(L), 506 of IPC and under Sec. 5(L)/6, 5(j)(ii)/6, 5(k)/6, 5(n)/6 of POCSO Act, 2012.

(2.) Counsel for the State submits that the intimation/notice of this application has already been served upon the parents of the victim.

(3.) The prosecution case in brief is that the applicant threatened the victim, took her in a hut, forcibly made physical relations and committed sexual offence of rape. Thereafter, he repeatedly committed the offence at his own home. Later on when the victim went to the hospital, in the toilet she suffered with miscarriage and the incident was informed to the police by the staff of the doctor. Thereafter, FIR was registered. Accused was arrested on 19/4/2024 and since then he is in custody.