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Judgment
12 paragraphs · 192 wordsG.S. Ahluwalia, J
This is first application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 01.11.2021 in connection with Crime No.178/2021 registered at Police Station Janakganj Gwalior, Distt. Gwalior
for the offence under Sections 354, 366, 323, 506, 34 of IPC.
The allegations are that the victims A & B, who are aged about 19 and 21 years respectively, were abducted by the applicant and co-accused-
Navneet Sharma. Both of them were taken to Morena, where the applicant tried to outrage the modesty of the victim A, whereas the victim B after
collecting some courage, went to the house of her grand mother and informed the incident.
The maximum sentence for the offence under Section 366 of IPC is ten years. Not only the applicant is alleged to have abducted the victim A but also
has tried to outrage her modesty. The case of applicant is distinguishable from the case of co-accused Navneet Sharma @ Lalu who has been granted
bail.
Looking to the short period of detention, no case is made out for grant of bail.
The application fails and is hereby dismissed.