BHARAT Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application filed under sec. 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested on 18/8/2021 in connection with Crime No.481/2021 registered at Police Station Rau District Indore for commission of offence punishable under Ss. 363,366,376(2)(N) of IPC and under Sec. 5(L) and 6 of the POCSO Act.

(2.) Prosecution story, in brief, is that applicant kidnapped/abducted the minor prosecutrix aged about 17 years and 10 months and committed sexual intercourse with her repeatedly.

(3.) Learned counsel for the applicant submits that prosecutrix, aged about 17 years and 10 months, herself stated in her statement recorded under Sec. 164 of Cr.P.C that she has passed 12th class examination and she willingly went with the applicant and wanted to marry the applicant. No case is made against the applicant. Applicant has been falsely implicated in the matter. He is in custody since 18/8/2021. Trial will still take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.