VIRENDRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) This is the first application under Section 438 of the Cr.P.C filed by the applicant, who apprehends his arrest in connection with Crime No.32/2020, registered at Police Station Indargarh, District Datia, for the offences punishable under Sections 376-D , 323 , 506 and 34 of IPC.

(3.) It is the submission of counsel for the applicant that applicant apprehends his arrest on the basis of registration of offence referred above. Learned counsel for the applicant relies on order dated 20.05.2020 passed in MCRC.No.13062/2020 (Krishnakant Vs. State of M.P.) and submits that by the aforesaid order co-accused Krishnakant has been bailed out by the coordinate Bench of this Court and in the case of the present applicant is at par with him. Confinement would bring social disrepute and personal inconvenience. He undertakes to cooperate in trial/investigation and would not be a source of embarrassment or harassment to the complainant party in any manner. Accordingly, prayer for anticipatory bail has been made.