KAMLESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 483 of Bhartiya Nagrik Suraksha Sanhita, 2023 on behalf of applicant- Kamlesh S/o Dayaram for grant of regular bail in connection with Crime No.213/2025, registered at Police Station Dhangaon, District Khandwa under Sec. 137(2), 87, 64(2)(n) of BNS and Sec. 5(L)/6 of POCSO Act.

(2.) The allegation against the present applicant is that the applicant abducted the victim and took her from the legal custody of her mother and committed rape. Upon the report of the mother of victim, FIR was lodged against the unknown person on 12/9/2025 and after recovery of the victim, the applicant has been arrested on 1/10/2025.

(3.) Learned counsel for the applicant submits that the applicant is a boy of 19 years and victim is aged around 18 years. He further submits that no offence has been committed by the present applicant and the victim has not supported the prosecution case in the statement recorded under Sec. 183 of BNSS. He prays for enlarging the applicant on bail.