SANJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of the petitioner under Section 439 of the Code of Criminal Procedure. The petitioner is in custody since 20.01.2020 in connection with Crime No.11/2020 registered at Police Station-Satai, District-Chhatarpur (M.P.) for the offence punishable under Sections 363 , 366 , 120-B of IPC & Section 18 of POCSO Act, 2012.

(2.) Prosecution story in short is that on 15.01.2020 petitioner-accused kidnapped the prosecutrix and thereafter the FIR was lodged. After investigation, the aforesaid offence has been registered against the present petitioner and has been sent to judicial custody.

(3.) Learned counsel for the petitioner submits that the petitioner is innocent a n d has been falsely implicated in this case. He further submits that prosecutrix is above 18 years old. She loved one Dilip, so she want to marry with him. Prosecutrix had gone to marry with Dilip, who was posted at Jammu & Kashmir. There is no previous criminal record of the petitioner. The statement of the prosecturix was recorded under Section 164 of Cr.P.C. by the trial court where she stated the same facts. The petitioner is in jail since 20.01.2020 and trial would take time to conclude. There is no chance of his absconding and tampering with the evidence. The petitioner is ready to furnish bail bond, as per the order, abiding with all conditions imposed by the Court. On these grounds, he prays for grant of bail to the petitioner.