VIKRAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant. The applicant is in custody since 09/10/2021 in connection with Crime No.881/2021 registered at Police Manawar, District Dhar (M.P.) under Ss. 458, 294, 323, 427, 506, 34, 307, 354-A and 354-B of the Indian Penal Code, 1860 read with Sec. 67 and 67-A of the Information Technology Act, 2000.

(2.) Learned counsel for the applicant submits that in the statement of complainant Kusumbai recorded under Sec. 164 of Cr.P.C. she has not named present applicant Vikram. The name of the present applicant has also not named in the FIR and in the statement recorded under Sec. 161 of Cr.P.C.

(3.) Learned Panel Lawyer for the State opposes the bail application. Considering the aforesaid facts and circumstances of the case and taking into consideration the fact that applicant is in jail since 09/10/2021, I am of the view that the applicant is entitled for grant of bail. Therefore, without expressing any view on the merits of the case, the bail application is allowed.