GOLU @ BHAGWAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This is first application filed by the applicant under Section 439 of Cr.P.C. for grant of bail.

(2.) AS per statement of the prosecutrix, she had known the applicant. The applicant had taken her to Mungaoli with a promise to marry her and from Mungaoli he had further taken her to Ashok Nagar and then to village Morukhedi where she had been living with the applicant and applicant had also given her a ''Sharee''. The prosecutrix further stated that she had been living there with the applicant as husband and wife and thereafter the applicant had committed sexual intercourse with her. As per ossification report, the age of the prosecutrix is above 16 years.

(3.) IT is submitted on behalf of the applicant that the applicant is in custody since 12/04/2012. Disposal of the case will take time. Hence, prayed for grant of bail.