PUSHPENDRA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first application filed under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 383/2016 registered at Police Station Waidhan, District Singrauli for the offences punishable under Sections 370(A)(2), 376(D), 506 and 376 of the IPC.

(3.) Another co-accused Sanjay Kumar Saket has been granted bail by this Court vide order dated 13.10.2016 passed in M.Cr.C. No.15751/2016. In the aforesaid order, facts of the case have been mentioned in detail. This Court passed following order in the case of co-accused Sanjay Kumar Saket :