PRAVEEN JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.

(2.) Offence of outrage of modesty and offence punishable under the provisions of Section 7/8 of POCSO Act are alleged against the petitioner aged 60 years with regard to prosecutrix aged 17 years.

(3.) After having heard learned counsel for the rival parties and perusing the allegations, prima facie offence alleged appears to be made out and therefore this Court declines grant of anticipatory bail.