RAKESH BAGRI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first bail application filed by the applicant under section 439 of the Code of Criminal Procedure for grant of bail.

(3.) The accused/applicant is arrested by Police on 24/10/2017 in Crime No. 302/2017, Police Station Nahargarh, District Mandsaur concerning offence(s) under Section(s) 354, 506 of IPC and 7/8 of Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as the POCSO Act).