RAHUL UKEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of the Code of Criminal Procedure for grant of bail to the applicants.

(2.) Applicant has been arrested on 5/12/2022 in connection with Crime No.56/2022 for offence under Ss. 376(2)(n), 450 of the IPC registered at Police Station-Mahila Police Station Balaghat, District-Balaghat (M.P.).

(3.) Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. Applicant is in jail since 5/12/2022. Prosecutrix is major and there was no false promise to marry her by the applicant. Prosecutrix was consenting party. It is further submitted by him that applicant will cooperate in trial and will not influence the witnesses or tamper with the evidence of the case. On these grounds, he prayed that applicant may be enlarged on bail.