RAMKUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Sec. 439 of Cr.P.C filed by the applicant for grant of bail.

(2.) The applicant has been arrested on 9/11/2021 by Police Station Sanodha, District-Sagar in connection with Crime No.311/2021 for the offence punishable under Ss. 376, 450 and 506 of the Indian Penal Code.

(3.) It is submitted that the applicant has falsely been implicated in the crime and he has not committed any offence in any manner. It is further pointed out that victim is aged about 40 years and she was in good terms with the present applicant. The F.S.L. report is received and the same is not supporting the case of prosecution. The charge-sheet has already been filed in the matter. He is ready to abide by all the terms and conditions that may be imposed by this Court while considering the bail application. On these grounds, he prays for grant of bail.