RAJESH Vs. THE STATE OF MADHYA

JUDGEMENT

(1.) Heard with the aid of case diary.This is second bail application of the applicant Rajesh filed under section 439 Cr.P.C. for grant of bail in connection with Crime No.08/2018 registered at Police Station Bijadehi, District Betul (M.P.) for the offence punishable under Sections 341 , 354 , 323 , 506 of IPC and 7/8 of POCSO Act.

(2.) The first bail application of the applicant was dismissed as withdrawn by order dated 21.02.2018 passed in M.Cr.C.No.6077/2018 with liberty to file afresh after filing of charge-sheet.

(3.) As per the prosecution story on 21.01.2018 at 08:00 am. when the prosecutrix, who was minor at the time of incident, went to forest, at that time the applicant caught hold her mouth and dragged her towards a channel and molested her. On shouting of the prosecutrix the applicant fled away.