VIKRAM Vs. STATE OF MADHYA PRADESH
LAWS(MPH)-2020-7-350
HIGH COURT OF MADHYA PRADESH
Decided on July 30,2020

VIKRAM Appellant
VERSUS
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

- (1.)Heard through Video Conferencing.
(2.)This is the first application under Section 439 of Cr.P.C, for grant of bail filed on behalf of the applicant. The applicant is in custody since 02/06/2020 in connection with crime No. 133/2020 registered at Police Station Bhatpachlana, District-Ujjain for the offence punishable under sections 452, 354(A), 354, 323 and 506 of IPC.
(3.)As per the prosecution story, on 20/04/2020 at about 2:30 am, the applicant as a neibhour has entered the house of the complainant and caught hold of hand of the complainant attempting to outrage her modesty. Accordingly, case has been registered. Investigation is complete. Challan has been filed.


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