JAGVEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this third application under Sec. 438 of Criminal Procedure Code for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.12 of 2022 registered at Police Station Cantt. Guna, District Guna (M.P.) in relation to the offence punishable under Ss. 376(2)(N), 376-D of the IPC and Ss. 5, 6 of the POCSO Act.

(3.) It is submitted by learned counsel for the applicant- Jagveer Singh that this is the third anticipatory bail application of the applicant. Earlier application was dismissed as withdrawn by this Court vide order dtd. 21/6/2022. It is further submitted that the applicant is innocent. He has not committed any offence rather he has been implicated in the case. It is further submitted that the applicant is not the main accused of this case. The main accused of this case is Sachin Bhatnagar. The present applicant is 80% disabled by both the legs. Disability certificate is annexed as Annexure A/3. It is further submitted that trial will take time to conclude and there is no possibility of the applicant's fleeing away from justice and he is ready to cooperate in the investigation. Hence, prayed for grant of anticipatory bail to the applicant.