SHANKAR SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This is first application under section 439 of Cr.P.C. for grant of bail filed on behalf of applicants who are in custody in connection with Crime No. 409/2020 registered at Police Station Umaria, District Umaria (MP) for offence punishable under Sections 354, 354(A), 354(B), 323 read with Section 34 of the Indian Penal Code.

(2.) As per the prosecution case, on 21.08.2020, when the prosecutrix was returning home three persons followed her on motor-cycle and caught hold of her. One of them bit on her chest with teeth and the other person pressed her mouth with his hands, while the third person stood guard. When the prosecutrix started screaming, her family members came there and the persons holding her ran away. Thereafter, offence was registered against the applicants.

(3.) Learned counsel for the applicants submits that the applicants are innocent persons. They are falsely implicated the case. There are many contradictions and omissions in the statement of the prosecutrix. The FIR has been lodged after a delay of more than two days. Hence, it is prayed that the applicants be released on bail.