RAJ BEER SINGH, J. - (1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record. None has appeared on behalf of first informant despite service of notice.
(2.) The present bail application has been filed by the applicant in case crime No. 531 of 2020, under Sections 305, 341, 376D IPC and Section 4 POCSO Act & 3 (2)(V) SC/ST Act, P.S. Kotwali Karvi, District Chitrakoot, with the prayer to enlarge him on bail.
(3.) According to prosecution version, on 08.10.2020 at 1:30 when first informant returned to her home from her field, she found that her 15 years old daughter was missing and while making search, she saw that her daughter was lying in nursery and her hands and feet were lying tied. Her daughter told the informant that three persons have brought her there and the informant came to know that applicant and co-accused persons have committed rape upon her. It was alleged that due to the incident dated 08.10.2020, on 13.10.2020 deceased committed suicide.;