RASID KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 11/05/2020 by Police Station Mungawali, Distt. Ashoknagar (M.P.) in connection with Crime No.148/2020 registered for offence under Sections 376 , 323 , 325 , 366 of IPC.

(2.) It is submitted by learned counsel for the applicant- Rasid Khan that the applicant has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 11/05/2020. Applicant is a Government servant. It is further submitted that present applicant and the prosecutrix are in relation and one day they were seen by the parents of the prosecutrix at Mosque in midnight at around 01:00AM, therefore, false FIR has been lodged against the present applicant as prosecutrix is a widow lady having two kids. It is also submitted that now investigation is complete and charge-sheet has been filed. It is further submitted that in order to show his bonafides, the applicant is ready and willing to deposit an amount of Rs.2,500/- with the Registry of this Court. Hence, prays for grant of bail to the present 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-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.

(3.) Learned State counsel has vehemently opposed the application and prayed to reject the bail application of the applicant.