RAJESH KORI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first bail application under Section 439 of Cr.P.C. filed on behalf of the applicant.

(2.) The applicant is in jail since 30/09/2019 in connection with Crime No.452/2019 registered at Police Station NKJ, District Katni, for commission of offences punishable under Sections 363, 366-A, 376(2) (N), 342 of IPC and Sections 3, 4, 5 and 6 of POCSO Act.

(3.) The case of the prosecution against the applicant, in short, is that, the applicant allured the prosecutrix who was more than 16 years at the time of incidence and on the pretext of marriage repeatedly committed sexual intercourse with the prosecutrix.