AASHARAM Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case Diary is perused.

(2.) Learned counsel for the rival parties are heard. The applicant has filed this 1st bail application u/S 439, Cr.P.C. for grant of bail. The applicant has been arrested by Police Station Kotwali, District Datia in connection with Crime No.89/2016 registered in relation to the offences punishable u/Ss. 363, 366 and 376 of IPC and Sec 4 of Protection of Children From Sexual Offences Act,2012.

(3.) Learned Panel Lawyer for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.