UMESH AHIRWAR Vs. STATE OF M P

JUDGEMENT

(1.) This is first application under Section 439 of the Code of Criminal Procedure for grant of bail filed on behalf of applicant who is in custody since 22.08.2020 in connection with Crime No.431/2020 registered at Police Station-Hindoriya, District-Damoh (M.P.) for offences punishable under Sections 363, 366-A, 376 (2) of I.P.C. and Section 5/6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in the crime. It is also submitted that the age of the prosecutrix is above 17 years. It is further submitted that due to COVID-19 pandemic situation and the fact that the trial would take considerable time, the applicant may be released on bail.

(3.) Learned Panel Lawyer for the respondent/State has strongly opposed the application filed by the applicant and prayed for its rejection.