LAWS(MPH)-2018-3-199

BALDAU YADAV Vs. STATE OF MP

Decided On March 20, 2018
Baldau Yadav Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

(1.) Case Diary is available.

(2.) This is fourth application under Section 439 of CrPC for grant of bail.

(3.) The applicant has been arrested on 22/04/2017 in connection with Crime No.200/2017 registered at Police Station Kotwali, District Guna for offence under Sections 363 , 366 , 376(d) , 344 , 506 of IPC and Section 5 / 6 of Protection of Children from Sexual Offences Act (in short '' POCSO Act''].