MAAN SINGH PATELIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the First bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been sent to judicial custody on 9/5/2022 by Court in connection with crime No.146/2022 for the offence punishable under Sec. 354 of IPC registered at police Station, Pichhore, Distt. Shivpuri.

(3.) As per prosecution story, on 27/3/2022 the complainant, who is a Prahari in Sub-Jail, Pichhore, lodged a report that on 27/3/2022 from 6 to 12 am she was on duty at main gate as a gate keeper. During this period, at 8 am applicant/accused Mansingh, who is also a Prahari in Sub-Jail, touched her and kissed her. She objected this and informed her Jailor. On her report, crime under Sec. 354 of IPC was registered against present applicant. She was sent for medical examination. No injury was found on her person. Statement of the prosecutrix was recorded. After giving notice under Sec. 41(a) of Cr.P.C. the applicant has been released with a direction that as and when directed he shall remain present before the Court. Later on, he was sent to judicial custody by Court. After investigation, charge-sheet has been filed.