SANJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Section 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail has been filed by the applicant, who is apprehending his/her arrest in connection with Crime No.313/2019 registered at Police Station Naugaon, District Dhar (MP) for offence punishable under Sections 376, 376(2)(n) and 506 of the Indian Penal Code, 1860.

(2.) As per prosecution case, on the basis of the allegations made by the prosecutrix, offence punishable under Sections 376, 376(2)(n) and 506 of the Indian Penal Code, 1860 has been registered against the applicant.

(3.) Learned counsel for the applicant has submitted that the applicant has not committed any offence and he has been falsely implicated in the present crime.