MAKHANLAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed the first bail application under Sec. 439 of Code of Criminal Procedure, 1973 for grant of bail in connection with Crime No.93/2023 registered at Police-Station - Rau, District - Indore (MP) for the offence punishable under Ss. 377 and 506 of Indian Penal Code, 1860 and the applicant is behind the bars since 8/2/2023.

(2.) As per prosecution case, on 7/2/2023 at around 10:33 pm, a report was lodged stating that on 6/2/2023 at 10 pm when the complainant was standing at Rau Circle the present applicant met him and asked him to come to his residence. Thereafter the complainant had gone to the residence of applicant. It is alleged that applicant had committed unnatural act with the complainant.

(3.) Counsel for the applicant submits that investigation has been completed and chargesheet has since been filed in the matter. The applicant is behind the bars since 8/2/2023 and is aged about 68 years. The conclusion of trial would take considerably long time. With these submissions, bail has been sought.