ABHAY SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C for grant of bail to the applicant, as he has been arrested on 14/3/2022 in connection with Crime No.152/2022, registered at Police Station Gogawa, District Khargone (M.P.) for commission of offence punishable under Sec. (s) 363, 366, 368, 376, 376(2)(N), 376(3), 376(D), 506 of IPC and Sec. 3/4, 5L/6 of POCSO Act and 3(2)(V), 3 (1)(W) (i) of SC/ST Act.

(2.) Learned counsel for the applicant referring copy of the statement of prosecutrix recorded under Sec. 164 of the Cr.P.C. wherein it is apparent from her statement that she had voluntarily gone with the applicant and was major at the time of incident, hence no offence is made out against the applicant. It is further submitted that applicant is a student of B.Tech, Mechanical Engineering, Semester IV and his examination is scheduled from 4/6/2022 to 17/6/2022. Admit Card in that regard has also been annexed with the application. He is in custody since 14/3/2022. Investigation is complete and chargsheet has been filed. Trial will take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.

(3.) Learned counsel for respondent/State opposes the application and submits that applicant does not deserve to be enlarged on bail.