SHUBHAM LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. First bail application was dismissed as withdrawn vide order dtd. 29/7/2025 passed in M.Cr.C.No.14548 of 2025 with liberty to revive the prayer after recording the statements of prosecutrix.

(2.) The applicant has been arrested on 1/3/2025 by Police Station-Mungawali, District Ashoknagar in connection with Crime No.47/2025, registered in relation to the offence punishable under Ss. 137 (2), 64 of BNS and Sec. 3/4 of POCSO Act and Sec. 3 (2) (v) of SC, ST Act.

(3.) As per the case of the prosecution, the allegation against the present applicant is that he committed rape upon the prosecutrix, who is aged 17 years. On the basis of such allegation, the above crime was registered.