LOKESH PATIL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. Case diary perused.

(2.) This is first application under Section 439, Cr.P.C . for grant of bail in connection with Crime No. 1206/2019, registered at Police Station-Khajrana, District-Indore for commission of the offence under Sections 376 , 376(1) , 376(2) (f), 376(2)(n) and 506 of the IPC alongwith Sections 3 , 4 , 5 , 6 and 5(n) of the Protection of Children from Sexual Offences Act, 2012.

(3.) As per prosecution story, it is alleged that in the month of May-June, 2019, when the prosecutrix has gone to her aunts house, then her cousin committed rape upon her by giving her some intoxicating substance.