LAWS(MPH)-2020-7-170

RAJESH Vs. STATE OF MP

Decided On July 07, 2020
RAJESH Appellant
V/S
STATE OF MP Respondents

JUDGEMENT

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

(2.) The applicant has been arrested on 13.06.2020 in connection with Crime No.294/2020 registered at Police Station Porsa District Morena for offence under Sections 354 , 366 , 506 , 34 of IPC.

(3.) It is submitted by the Counsel for the applicant, that there is no allegation of rape against the applicant. The applicant is in jail from 13.06.2020 and the Trial is likely to take sufficiently long time. The applicant undertakes to stay away from the victim.