RAJESH MASHRAM 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 15/3/2022 by Police Station Mehadwani, District Dindori (M.P.) in connection with Crime No.21/2022 for the offence punishable under Ss. 363 and 365 of the Indian Penal Code.

(3.) It is pointed out that the applicant has falsely been implicated in the crime. He has not committed any offence in any manner. It is submitted that the statement of the victim recorded under Sec. 164 of the Cr.P.C., there is no allegation of rape against the present applicant. She has stated that she with her own will left the house of her parents and went with the present applicant to do some work. It is further submitted that the investigation is over and the charge-sheet has been filed in the matter on 4/4/2022. Applicant is the first offender and is in custody since 15/3/2022. There is no further requirement of custodial interrogation of the applicant. He is ready to abide by all the terms and conditions that may be imposed by this Court while considering his bail application. In view of the aforesaid, he prays for grant of bail.