MADHAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application under Sec. 439, Cr.P.C.,1973 for grant of bail in connection with Crime No.604/2021, Police-Station-Dhamnod, District-Dhar (M.P.) for the commission of offences under Ss. 363, 366-A, 376(1), 376(2)(N), 376(2)(K), 344 of the Indian Penal Code and Sec. 3, 4, 5(I) and 6 of the Prevention of Children from Sexual Offences Act,2012. The applicant is in custody since 4/9/2021.

(2.) Learned panel lawyer for the respondent/State opposes the bail application and submits that prosecutrix was minor at the time of the incident. Offence alleged against the applicant is serious in nature therefore he is not entitled for grant of bail.

(3.) It is directed that the applicant is directed to be released on bail upon his furnishing personal bond in the sum of Rs.50,000.00 (Rupees Fifty Thousand Only) with a solvent surety in the like amount to the satisfaction of the concerned Court for his appearance before the trial Court on all such dates as may be fixed in this behalf by the trial Court during the pendency of trial. It is further directed that applicant shall comply with the provisions of Sec. 437 (3) of Cr.P.C.