CHHOTU KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) It is the submission of learned counsel for the applicant that he is suffering confinement since 04.02.2020 and charge- sheet has already been filed. Now, he learnt the lesson hard way. Now, he would mend his ways and become better citizen and would not involve in any criminal activity in future. It is further submitted that because of dispute in respect of fruits vending between family members of the parties, this case has been registered. Confinement amounts to pre- trial detention. He undertakes to cooperate in trial, he would not go in the vicinity of the prosecutrix and would not be source any type of embarrassment/harassment to her in future. He further undertakes to perform community service and to serve nation cause. On such premises, he prayed for bail.

(2.) Learned counsel for the State opposed the application submitting that the prosecutrix/victim is a meritorious girl and despite her intimidation for studies these miscreants interrupted not only in her studies but also her prospects.

(3.) Heard learned counsel for the parties at length through VC and considered the arguments advanced by them.