MOHD KALEEM ANSARI 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 19/2/2022 by Police Station Burhar, District Shahdol in connection with Crime No.71/2022 for the offence punishable under Ss. 363, 366A, 376 (2) (N), 368, 109 and 34 of the Indian Penal Code and Sec. 5/6 of the Protection of Children From Sexual Offences Act, 2012.

(3.) It is submitted that the applicant has falsely been implicated in the crime. He has not committed any offence. It is further submitted that there is no allegation of committing rape against the applicant, not even an allegation of helping the present applicant in eloping the girl, who is aged about 17 years 6 months. The other co-accused have already been in custody. The applicant is in custody since 19/2/2022; therefore, there is no further requirement of custodial interrogation of the applicant. The applicant is the first offender. On these grounds, he prays for grant of bail.