Madhya Pradesh High Court
Dheeraj vs The State Of Madhya Pradesh on 24 November, 2014
MCRC.No.9774/2014
(Dheeraj Vs. State of M.P.)
24.11.2014
Shri Naval Gupta, Advocate for the applicant.
Shri L.K.Mishra, Panel Lawyer for the respondent /State.
Case diary is available.
This is the first bail application under Section 439 of Cr.P.C. The applicant has been arrested in connection with Crime No.81/2014 registered at Police Station, Myana, District Guna, for the offence punishable under Sections 376(g), 363, 365, 342 of IPC and Section 5, 6 of POCSO Act.
As per prosecution case, on 09.04.2014 complainant /prosecutrix has lodged an F.I.R. at crime number 81/2014 at police station Myana, District Guna, offence punishable under Section 376 G, 363, 365, 342 of IPC and 5/6 of the Protection of Children from Sexual Offences Act, 2012 against the applicant and other two co- accused persons.
After hearing, the learned counsel for both the parties and looking to the nature of allegation and short period of custody, this court is not inclined to extend the benefit of bail to the applicant.
Accordingly, this bail application deserves to be and is therefore rejected.
(Sushil Kumar Gupta) Judge AK/