SAGAR ASHOK KAMBLE Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has preferred this first bail application under Section 439 of the Cr.P.C. for grant of regular bail, as he is arrested in connection with Crime No. 40/2012, registered at Police Station-Gendatola, Distt. Rajnandgaon, for the offence punishable under Sections 363 and 366 of the IPC. I have heard learned counsel for the parties and perused the case diary.

(2.) Learned counsel for the applicant submits that this is First Bail application filed on behalf of the applicant for grant of regular bail. No other application of the nature is pending or decided by this Court or by the Apex Court. The application is supported by an affidavit of Ashok Kamble, father of the applicant.

(3.) Learned counsel for the applicant further submits that the applicant has not committed any offence and he has been falsely implicated in crime in question, he is in custody since 28.6.2012. Even as per case of the prosecution, the complainant is known to the applicant, they are in talking terms, both had agreed to leave the parental house of the complainant and at the time of leaving the house of the complainant, they were caught red-handed. The complainant is aged about 18 years.