SOURABH VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with crime No.20/2020 registered at Police Station Gouharganj, District Raisen, MP for the offence punishable under Sections 376 and 376(2)(N) of the Indian Penal Code.

(3.) Learned counsel for the applicant submits that the allegation levelled against the present applicant is that he developed relationship with prosecutrix on Facebook, and thereafter he gave her assurance to get married and made physical relationship with the prosecutrix. He further submits that the applicant is a student and pursuing his B.E. Course, therefore, at the present time, he refused to enter into marriage with the prosecutrix and on refusal, the prosecutrix got annoyed and lodged an FIR against the applicant. He further submits that the applicant is in jail since 29.02.2020. On these grounds, he prays that the applicant may be enlarged on bail.