GANESH 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.529/2021 registered at Police-Station ' Manasa, District'Neemuch (MP) for the offence punishable under Ss. 363, 366-A, 376, 376(2)(n), 120-B of IPC r/w 5L/6 and 3/4 of POCSO Act and the applicant is behind the bars since 12/3/2023.

(2.) As per prosecution story, it is alleged that the prosecutrix who is minor had gone with co-accused Sumit and had married her and thereafter she gone to some other place with her friend Ravi.

(3.) Counsel for the applicant submits that applicant has been falsely implicated in the aforesaid offence. He further submits that the statement of prosecutrix has been recorded in which she has not even named the present applicant and there is no allegation against the applicant of any kind of offence committed by him with the prosecutrix and she has not made any allegation against him. The investigation has been completed and charge-sheet has been filed in the matter. The applicant is behind the bars since 12/3/2023 and the conclusion of trial would take considerably long time. With these submissions, bail has been sought.