SUMIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This is the applicant's first bail application filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023/ Sec. 439 of Cr.P.C. as he is implicated in connection with Crime No.844/2025 registered at Police Station Kotwali Dewas District- Dewas (MP) for offence punishable under Ss. 137(2),64(2)(f),64(2)(M),65(1),89,351(3),3(5) of B.N.S and Sec. 5(L)/6, 5j(ii)/6 of Pocso Act. The applicant is in custody since 19/11/2025.

(3.) The allegation against the applicant is that he was involved in the aforesaid case, wherein the main allegation is against co-accused Aayush. It is alleged that the prosecutrix gave birth to a child, whereas the applicant is the maternal uncle of the prosecutrix and she was residing with them at that time.