LALU YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed on behalf of the petitioners under Section 439 of the Code of Criminal Procedure. The petitioners are in custody since 28.08.2019 in connection with Crime No.75/19 registered at Police Station-Kushmi, Distt.-Sidhi, (M.P.) for the offence punishable under Section 366, 506 & 34 of IPC.

(3.) As per case of prosecution, the allegation against the petitioners is that on 18.07.2019 at 4.05 A.M. when the prosecutrix had been answer the call of nature at that time they forcefully taken her on the motorcycle and took her to the Beohari and thereafter to the Jaisinghnagar where they pressurized her to solemnize court marriage with accused Ashok Yadav. She informed her father and brother in law, who reached at the spot and petitioners and other co-accused persons fled away from the spot. Thereafter, on the basis of aforesaid information, an FIR has been registered for the aforesaid offence against the petitioners and other co-accused persons.