CHIRONJILAL LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by the applicant, who is implicated in connection with Crime No.311/2019 registered at Police Station Suthaliya, District Rajgarh (MP) for offence punishable under Sections 354, 376, 450 and 506 of the Indian Penal Code, 1860.

(2.) The applicant is in custody since 07.11.2019.

(3.) As per prosecution case, on the basis of the allegations made by the prosecutrix, alleged offence under Sections 354, 376, 450 and 506 of the Indian Penal Code, 1860 has been registered against the present applicant.