UDAY SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Sec. 439 of the Code of Criminal Procedure, 1973. The applicant is in Jail since 19/7/2021 in connection with Crime No. 210/2021 registered at P.S. Amzera District Dhar for commission of offence punishable u/S 376, 323, 342, 506(2) of IPC.

(2.) As per prosecution story, on 2/5/2021 at about 4 p.m. present applicant forcibly took the prosecutrix in a house situated at Kolikuva Amjhera and sustained her several injuries and committed rape upon her. Prosecutrix lodged the FIR of the incident at Police station Amjhera. Accordingly offence has been registered against the applicant.

(3.) Learned counsel for the applicant contended that applicant is innocent and he has been falsely implicated in the offence. The applicant is in custody since 19/7/2021, investigation is over and charge sheet has been filed. He further submits that prosecutrix has been examined before the trial court and she has turned hostile and not supported the prosecution version. Final conclusion of trial will take sufficient long time. The applicant is a young person of 21 years of age and permanent resident of District Dhar. Hence he prays that applicant be released on bail.