RAJ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.467/2018 registered at Police Station Heera Nagar, District Indore (MP) for offence punishable under Sections 363 and 366 of the Indian Penal Code, 1860.

(2.) The applicant is in custody since 01.08.2019.

(3.) As per prosecution case, on the basis of allegations made by the prosecutrix, an offence punishable under Sections 363 and 366 of the Indian Penal Code, 1860 has been registered against the applicant.