MANOJ SINGHAD Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing with the aid of case-diary. This is the first application under Section 439 of Cr.P.C. The applicant is implicated in connection with Crime No.127/2020 registered at Police Station Ajad Nagar, Indore, for offence punishable under Sections 363, 366, 328 and 342 of IPC. The applicant is in custody since 02.09.2020.

(2.) The allegation against the applicant is that he abducted the victims, two girls aged around 14-16 years and after forcing them to stay one night in some room, left them in the forest.

(3.) Counsel for the applicant has submitted that the applicant has falsely been implicated in the matter as even in the statement recorded under Section 164 of Cr.P.C., although, it is mentioned that the applicant was the person, who had taken the victims, however, it is also apparent that the applicant has not used any force or has not treated the victims with any criminal intention. It is further submitted that there are no criminal antecedent and applicant is in jail since 02.09.2020. Charge-sheet has been filed and final conclusion of the trial is likely to take sufficient long time, therefore, it is prayed that the applicant be released on bail