DILIP Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is first application under Sec. 439, Cr.P.C. for grant of bail in connection with Crime No.121/2019, registered at Police Station-Bioara, District-Rajgarh for commission of the offences under Ss. 363 and 366(A) of the IPC alongwith Sec. 18 of Protection of Children from Sexual Offences Act, 2012.

(3.) As per the prosecution case, on 09/03/2019, complainant-Gheesalal lodged a missing report of his daughter and he had suspicion that applicant took his daughter by alluring her.