KRIPARAM RAIDAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application under Section 439 of Cr.P.C filed by the applicant for grant of bail. Earlier bail application was dismissed as withdrawn on 27.04.2021 in M.Cr.C.No.14778/2021.

(2.) The applicant has been arrested on 01.03.2021 by Police Station Bakal, District - Katni in connection with Crime No.26/2021 registered in relation to the offence punishable under Sections 450 and 376(2) of the Indian Penal Code.

(3.) It is stated that the statement of the prosecutrix has already been recorded before the trial Court and she has not supported the prosecution story. Copy of the statement is filed. She has virtually denied everything in the statement. The applicant is in custody since 01.03.2021 and there is no further requirement of custodial interogaton of the applicant, therefore, counsel for the applicant prays for grant of bail. The applicant is first time offender and ready to abide all the terms and conditions that may be imposed on him by this Court.