AJAY CHADHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Section 439 of Cr.P.C. for grant of bail filed on behalf of applicant-Ajay Chadhar who is in custody in connection with Crime No. 661/2020 registered at Police Station Banda, District Sagar for commission of offence under Sections 376 and 506 of the Indian Penal Code. The applicant is in custody since 05.09.2020.

(2.) Learned counsel for the applicant submits that the applicant is an innocent person. He has been falsely implicated in the case due to some property dispute between him and his brother. The prosecutrix is the wife of applicant's brother. It is also submitted that due to outbreak of Corona Virus pandemic, trial will take considerable time, hence it is prayed that applicant be released on bail.

(3.) Learned Panel Lawyer for the State has strongly opposed the bail application.