JAMEEL KHAN Vs. STATE OF M.P.)

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing.

(2.) The petitioner has filed this first application u/S.439 Cr.P.C . for grant of bail.

(3.) The petitioner has been arrested on 21.10.2019 by Police Station- Pandokhar, District Datia (M.P.), in connection with Crime No.137/2019 registered in relation to the offences punishable u/Ss.363, 366, 376 IPC and u/Secs. 5, 6 of Protection of Children from Sexual Offences Act 2012.