RAVI AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/0 for grant of bail.

(2.) Applicant has been arrested on 10.09.2019 by Police Station, Pathari, District Vidisha (M.P.) in connection with Crime No.136/2019 registered for offence under Sections 363 , 366 , 344 ,376 (2)(n), 506 of IPC and Section 3/4 and 5/6 of POCSO Act.

(3.) It is submitted by learned counsel for the applicant- Ravi Ahirwar that the applicant has not committed any offence in any manner. He is in custody since 10.09.2019. As per prosecution story, prosecutrix willfully went alongwith the applicant and resided with him for a long period, it shows that the present case is of consent. The parents of the prosecutrix has falsely implicated the applicant. Investigation has been completed and charge-sheet has been filed. It is further submitted that due to COVID-19 pandemic trial in this case will certainly be prolonged. Hence, prays for grant of regular bail to the applicant. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID- 9 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.