ANIL JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application u/S.439 Cr.P.C for grant of bail. Applicant has been arrested on 20/9/2022 by Police Station Civil Line, District Morena in connection with Crime No.837/2022 registered for offence punishable under Ss. 376(2) (n), 376(d), 354-C, 201, 506 of IPC and Sec. 66-E of IT Act.

(2.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 20/9/2022 on false pretext and charge-sheet has already been filed. It is further submitted that story indicates an improbable event and it is highly improbable that under unconscious state of mind, prosecutrix entered into the hotel and signed the entry register of hotel and provided her Adhar-Card. FIR is delayed by one month. Applicant bears criminal record of three cases but of minor nature. Confinement since 20/9/2022 amounts to pretrial detention. He undertakes to cooperate in trial/investigation and shall not cause any embarrassment and harassment to the complainant party in any manner and shall not move in their vicinity. Thus, he prayed for bail.

(3.) Learned Public Prosecutor opposed the prayer and prayed for dismissal of this application.