RAMCHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.172/2019 registered at Police Station Nalkheda, District Agar Malwa (MP) for offence punishable under Sections 376(2)(i) and 506 of the Indian Penal Code, 1860 and also under Section 3 read with Section 4 of the Protection of Children from Sexual Offence Act, 2012.

(2.) The applicant is in custody since 09.05.2019.

(3.) As per prosecution case, allegations of abduction and rape on a child have been made against the present applicant. Hence, the present case has been registered against him.