RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the applicant's second 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.179/2025 registered at Police Station Sunera , District- Shahjapur (MP) for offence punishable under Ss. 65/127(2)/351(3)/115(2)/34(2)(M) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 3/5(L)/4/6 of the POCSO Act. The applicant is in custody since 11/9/2025. His first temporary bail application was allowed by this Court vide order dtd. 28/11/2025 passed in MCRC 55075/2025 on account of death of his father.

(3.) The allegation against the applicant is of rape.