ABHIMANYU SINGH 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 25.08.2019 in connection with Crime No.328/2019 registered at Police Station-Kotwali, Jabalpur, (M.P.) for the offence punishable under Section 354-A, 354-D, 294, 452, 506 of IPC.

(3.) Prosecution story in short is that on 24.08.2019, prosecutrix lodged an FIR by stating that petitioner used to send messages requesting her to talk to him and when she refuses, he threatened her with dire consequences. It is also alleged that on the same day, petitioner entered into her house and caught hold her hands and proposed her for love. When she raised alarm, her parents came over there and thereafter, petitioner fled away from the spot. On the basis of such report, police has registered aforesaid offence against petitioner-accused.