LAWS(MPH)-2020-6-878

AMAN Vs. STATE OF MADHYA PRADESH

Decided On June 02, 2020
AMAN Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) They are heard. Perused case diary / challan papers.

(2.) This first application under Section 439 of Criminal Procedure Code, 1973 has been filed by applicant, who is implicated in connection with Crime No.87/2020 registered at Police Station Dindayal Nagar, Ratlam District Ratlam (MP) for offence punishable under Sections 363 , 366-A and 376 (2) (n) of the Indian Penal Code , 1860 and also under Sections 5 read with Section 6 of the Protection of Children from Sexual Offence Act, 2012.

(3.) The applicant is in custody since 16.03.2020.