COLLECTOR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third application u/S.439 Cr.P.C for grant of bail. First and second bail applications were dismissed as withdrawn vide orders dated 25.11.2019 and 28.01.2020 passed in M.Cr.C. Nos. 48340/2019 and 2345/2020 respectively.

(2.) Applicant has been arrested on 18.11.2019 by Police Station Shadora, District Ashok Nagar, in connection with Crime No.254/2019 for the offence punishable under Sections 354 (i) (ii), 509 of IPC and Section 11(i) / 12 of Protection of Children from Sexual Offences Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 18.11.2019 and after recording of statement of victims and complainant, victims PW/1, PW/2 respectively and complainant-Rajendra (PW/4) were examined by the trial Court and they have not supported the story of prosecution and declared hostile. It is further submitted that the applicant is suffering confinement for a considerable period of time and chance of tempering with evidence is remote. Looking to the challenging period of Covid-19 Pandemic, he be released. Confinement amounts to pre- trial detention. He undertakes to cooperate in trial and would not be a source of embarrassment/harassment to the complainant in any manner. He further undertakes to perform community service and to serve nation cause. On such premises, he prayed for bail.