SURESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 439 of Cr.P.C. filed by the applicant for grant of bail. The applicant has been implicated in connection with Crime No.579/2022, registered at Police Station Barwani, District Barwani (M.P.) for offences punishable under Ss. 363, 366-A, 376 and 376(3) of IPC and under Ss. 3/4 of POCSO Act. The applicant is in custody since 26/08/2022.

(2.) As per prosecution case, the allegation against the present applicant is that he has abducted and outraged the modesty of the prosecutrix. Accordingly, a case has been registered against the present applicant.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the alleged offence. There is no legal evidence to connect the present applicant with the alleged offence. Charge-sheet has been filed. The applicant has no criminal antecedents. The prosecutrix (PW1) has been examined before the trial Court; she has turned hostile and has not supported the prosecution story. The applicant is in custody since 26/08/2022. Conclusion of trial will take considerable long time. Under such circumstances, he prays for grant of bail.