RAMPRAKASH PACHAURI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has preferred this second application under Sec. Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking grant of bail. The earlier bail application was dismissed as withdrawn vide order dtd. 22/12/2025, with liberty to file afresh after filing of charge-sheet.

(2.) The applicant was arrested on 9/12/2025 in connection with Crime No.120 of 2025 registered at Police Station Mihona, District Bhind for offences punishable under Ss. 64(1), 351(3), 354, 127(1) of the Bharatiya Nyaya Sanhita.

(3.) As per prosecution story, on 7/12/2025 in the evening, as the prosecutrix was childless, she went to the Lidhora temple along with her mother-in-law and the son of her maternal aunt-in-law (mausi saas) for performing a havan. At the temple, Ramprakash Pachauri Baba (present applicant) told the son of her maternal aunt-in-law that he had no work there and asked him to leave the place. Thereafter, Ramprakash Baba conducted the puja inside the temple and subsequently took the prosecutrix and her mother-in-law to his room for the purpose of performing the havan. From there, he sent the prosecutrix's mother-in-law to the field on the pretext of cutting a lemon and throwing it there. Taking advantage of her absence, he committed rape upon the prosecutrix and, upon her raising alarm, threatened her with death. On 8/12/2025, when the prosecutrix returned home, she narrated the said incident to her husband over the phone. On the basis of the written complaint submitted by the complainant, alleged was registered against the applicant/accused.