PARVEJ @ RAJA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is first application under Section 439, Cr.P.C . for grant of bail in connection with Crime No. 634/2017, Police Station-Bhanwarkua, District-Indore for commission of the offence under Sections 363 , 366 , 376(2)(n) , 354 read with Section 506 of the IPC.

(3.) As per the prosecution case, on 06/11/2017 at about 10:00 a.m. when the prosecutrix was returning from a photocopy shop near Arihant College and when she reached near the temple, one Maruti van came there which was driven by applicant-Parvez @ Raja and she was kidnapped by applicant with the help of 2-3 unknown persons, who were also sitting in the van and she was taken to a room where applicant-Parvez committed rape upon her for a period of 2-3 days.