SANJU Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the second bail application under Sec. 439 of Criminal Procedure Code, 1973 as he is implicated in connection with Crime No.74/2020 registered at Police Station Amjhera, District - Dhar (MP) for offence punishable under Ss. 363, 376(2)(N) and 506 of IPC and Ss. 3/ 4 of POCSO Act. The applicant is in custody since 23/3/2020.

(2.) His first bail application M.Cr.C. No.35725 of 2021 was dismissed by this Court vide order dtd. 22/7/2021 as withdrawn.

(3.) Counsel has submitted that the prosecutrix was a consenting party and has stayed with the applicant for a period around 12 days and they had also travelled from Train from Indore to Gujarat. She has also not complained and raised any alarm while she was accompanied by the applicant. It is submitted that the final conclusion of the trial is likely to take sufficient long time and the applicant is lodged in jail since 23/3/2020 and her age is also disputed.