PRAMOD NATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This is first bail application filed on behalf of the petitioner under Section 439 of the Code of Criminal Procedure. The petitioner is in custody since 28.06.2019 in connection with Crime No.129/2019 registered at Police Station-Parwati, Distt.-Sehore (M.P.) for the offence punishable under Section 363 , 366 , 376 , 201 of IPC and section 5/6 of POCSO Act, 2012.

(3.) Prosecution story in short is that 18.06.2019, complainant-Parvati Bai lodged a complaint for missing of her daughter and later on offence has been registered against the petitioner.