RAMSHANKAR & ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused. Learned counsel for the rival parties are heard.

(2.) LEARNED Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.

(3.) CONSIDERING the fact that the applicants No. 1 & 2 are in jail since 11.05.2012 and 28.05.2012 respectively and the charge -sheet has since been filed and the prosecution story indicates that Gyandevi prosecutrix, who is said to be 20 years of age on 06.11.2012 has made exculpatory statement and has not supported the story of the prosecution and reading of which indicates consent and prolonged pre -trial detention is an anathema to the concept of liberty and possibilities of early conclusion of trial is bleak, this Court is inclined to extend the benefit of bail to the applicants.