HARILAL MARKAAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of applicant/Harilal Markaam under Sec. 439 of CrPC in connection with Crime No.12/2022 under Ss. 376, 506 of IPC registered at police station Roopjhar, District Balaghat (M.P) and applicant is in custody since 18/02/2022.

(2.) Learned counsel for the applicant submits that applicant has been falsely implicated. Complainant is Asha Karyakarta. She is aged about 24 years. It is submitted that present applicant is related to the complainant. She already knew the applicant and out of some old dispute, she has falsely implicated present applicant. FIR was lodged on 16/02/2022. Incident allegedly took place on 09/02/2022. There is delay of 7 days in lodging FIR. MLC does not support the prosecution story. After 7 days there is no material which will support the prosecution case. Applicant is innocent. He is 50 years old. He has no criminal history. Trial will take time to conclude. On aforesaid grounds prayer is made to enlarge present applicant on bail.

(3.) Learned G.A for the State opposes the prayer made by learned counsel for the applicant.