ANIL KUSHWAHA Vs. STATE OF MP

JUDGEMENT

(1.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant is in jail from 18-2-2020 in connection with Crime No.64/2020 registered at Police Station Kolaras Distt. Shivpuri for offence under Sections 366, 376 of I.P.C.

(3.) It is submitted by the Counsel for the applicant that the prosecutrix is a major lady aged about 19 years and She had moved with the applicant from place to place. Earlier She went to Guna, Indore, Shirdi where She stayed with the applicant for 10-11 days. In fact, the prosecutrix is a consenting party and whether her consent was obtained by misrepresentation of fact or not, is a matter of evidence. It is further submitted that the trial is likely to take sufficiently long time and in view of the prevailing Covid 19 pandemic, a sympathetic view may be adopted.