CHIRAG PATEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first bail application under Section 439 of Cr.P.C. Applicant Chirag Patel has been arrested in Crime No.02/2018 registered at Police Station Motinagar, Distt. Sagar (M.P.) for the offences punishable under Sections 365 / 34 and 195 (Ka) of the IPC.

(3.) As per prosecution case, on 31/12/2017 at about 6 p.m., when the complainant Seema was returning to her house from the market, on the way near Lord Hanuman temple at Khurai road, the applicant and co-accused Prince Patel and Bhagwandas Patel caught hold of her and took her into a four wheeler (jeep). On the way, complainant escaped from the jeep and hid behind the bushes and passed the night there. On the second day, she fell into a dry well due to fear of the applicant and co-accused. After hearing the sound of her screaming, the villagers came there and called the police, the police pulled her out of that well.