AMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Sec. 438 of Cr.P.C. for grant of anticipatory bail.

(2.) Th e applicant apprehends his arrest in connection with Crime No.437/2022 registered at Police Station Madanmahal, District Jabalpur for the offences mentioned therein.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated. The prosecutrix/complainant has been pressurizing the applicant to marry her to which he has refused, hence false case of rape has been filed by her. It is stated that the prosecutrix is a major person. The applicant has totally denied the case. It is stated that no such act has been committed by him. It is further pointed out that he has completed Engineering and has been appointed as an Intern in the WIPRO Limited (Company/WIPRO). Under such circumstances, he would not even think of committing any such act that would jeopardize his career. Hence, it is prayed that the applicant may be granted anticipatory bail.