SONU SINGH JADON Vs. STATE OF M.P

JUDGEMENT

(1.) It is the submission of counsel for the applicant that the false case has been registered against him and he is suffering confinement since 29.08.2018. It is further submitted that statement of prosecutrix could not be held because of her limitations of mental faculties. Other prosecution witnesses including parents of prosecutrix did not support the prosecution story and declared hostile. Now chance of tampering with the witnesses/evidence is remote. Confinement amounts to pretrial detention. He undertakes to cooperate in the investigation/trial and make himself available as and when required. He would not be a source of embarrassment and harassment to the prosecution witnesses in any manner. He further undertakes to do some community service to purge his misdeeds. Under these grounds, he prayed for grant of bail to the applicant.

(2.) Learned PP for the State opposed the prayer made by the applicant and prayed for dismissal of this application.

(3.) Heard learned counsel for the parties and perused the case diary.