DHANRAJ Vs. INDORE MUNICIPAL CORPORATION

JUDGEMENT

(1.) The applicant has filed this second application under Sec. 439 Cr.P.C. for grant of bail.

(2.) Applicant has been arrested on 14/03/2022 by Police Station Kotwali District Guna (M.P.) in connection with Crime No. 116/2022 registered for offence under Ss. 363, 366, 376(3), 376(2)(N) of the IPC and Sec. 5/6 of the POCSO Act and Sec. 3(2)(V) of the SC/ST Act.

(3.) It is submitted by learned counsel for the applicant that applicant has falsely been implicated in this case and he is in custody since 14/03/2022. Earlier application was dismissed as withdrawn at the very outset. Now, investigation is complete and charge sheet has been filed. The prosecutrix is aged around 16 years. The case is of consent and they were living together as husband and wife. Thereafter, opposition was made by family members of the prosecutrix and present FIR has been lodged. Trial will take its own time. Applicant is ready and willing to abide by any condition which may be imposed by this Court. Hence, learned counsel prays for grant of bail to the present applicant.