MONU Vs. STATE OF M P

JUDGEMENT

(1.) Matter is heard through Video Conferencing.

(2.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 15.9.2020 by Police Station, Pohri, District Shivpuri, in connection with Crime No.244/2020 for the offence punishable under Sections 376, 506 of IPC.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 15.9.2020 on false pretext and charge-sheet is likely to be filed soon. It is further submitted that story indicates an improbable event. FIR is delayed by three months. Beside that, nature of allegations indicate that it is a case of detected adultery at best. Prosecutrix is a married lady. Confinement amounts to pretrial detention. He undertakes not to move in the vicinity of the prosecutrix and would not be a source of embarrassment/harassment to her in any manner. He intends to perform community service to purge his misdeed, if any, and to serve environmental/national/social cause on his own volition. On these premises, he prayed for bail