ADITYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) . Heard on IA No. 14246/2023 which is an application for dispensing with filing legible typed copy of documents.

(2.) As per prosecution story, friendship between prosecutrix and present applicant started since 1/2/2019 and they first time met in a marriage function. The applicant has told prosecutrix that he wants to marry with her and made physical relationship with her. Then applicant has taken admission in medical college Jabalpur and prosecutrix also taken admission in veterinary college Jabalpur. The applicant has made physical relationship so many times with prosecutrix on the pretext of marriage and thereafter in the month of April 2023 he denied to marry with her. Then prosecutrix narrated the whole story to her father and other family members and lodged FIR at police station Industrial Area Ratlam. Accordingly, offence has been registered against the applicant.

(3.) Learned counsel for the applicant submits that the applicant is an innocent person and he has been falsely implicated in this offence. He is in custody since 4/9/2023. The prosecutrix is a 23 years major lady studying in veterinary college. The applicant is also a medical student. FIR is about 3 years belated. Prosecutrix has lodged false report against him, applicant is permanent resident of District Ratlam. Final conclusion of the trial is likely to take sufficient long time. Under the above circumstances, prayer for grant of bail may be considered on such terms and conditions, as this Court deems fit and proper.