ANIL KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of temporary bail on the ground of marriage of sister of the applicant.

(2.) The applicant is facing trial in connection with Crime No.160/2019, registered at Police Station Harijan Prakoshtha District Shajapur for offence under Ss. 376 of IPC, 1860 and Sec. 5/6 of Protection of Children from Sexual Offences Act, 2012 and 3(2)(v) of the SC/ST (Prevention of Atrocities) Act. The applicant is in jail since 10/8/2019.

(3.) Learned counsel for the applicant has submitted that the applicant is in custody since 10/8/2019, the marriage of the sister of the applicant is scheduled to be held on 12/2/2022 and the presence of the applicant is necessary. Hence, learned counsel for the applicant prays for grant of temporary bail to the applicant.