BHAGWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) True it is that the complainant has made serious allegations against the applicants Bhagwan Singh and Kanhai that they fell her on the ground and after gaging her mouth committed rape upon her. But the facts cannot be lost sight of that the husband of the applicant namely Sugan is engaged in litigation with the father of applicant No.2 namely Dayal Singh. The said document is available in the case diary. It would also appear that Dayal has filed a petition under section 250 of M.P. Land Revenue Code seeking possession against the prosecutrix's husband.

(3.) Taking into consideration the nature of allegations and earlier suits which are pending for the judicial consideration. I find present to be a fit case for admitting each of the applicant to bail.