PAWAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused case diary.

(2.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicants, who are implicated in connection with Crime No.599/2019 registered at Police Station Kukshi, District Dhar (MP) for offence punishable under Sections 363, 354, 342 and 506/34 of the Indian Penal Code, 1860 and also under Section 7 read with Section 8 of the Protection of Children from Sexual Offence Act, 2012.

(3.) The applicants are in custody since 06.10.2019 and 12.10.2019 respectively.