(1.) This is first application under sec. 439 of CrPC for grant of bail on behalf of applicant, who is in custody since 26/02/2020 in connection with Crime No.127/2020, registered at Police Station - Station Road, Ratlam(M.P.), for the offence punishable under Sec. 376, 344, 376 (2) (N), 366, 368 and 323 of IPC.
(2.) As per prosecution case, the allegation against the applicant is that he took away the prosecutrix alongwith him and forcibly committed rape on her. Accordingly, case has been registered against the present applicant.
(3.) Learned counsel for the applicant submits that the applicant is innocent and he has been falsely implicated in this case. There is no legal evidence to connect the applicant with the offence. Investigation is over and charge sheet has been filed. The prosecutrix is aged about 30 years and she being major, was a consenting party. The applicant is in custody since 26/02/2020. The conclusion of trial will take sufficient time. On the aforesaid grounds, prayer is made to release the applicant on bail.