LAKHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure for grant of bail in relation to FIR/ Crime No. 129/2023 registered at Police Station-Alote, District-Ratlam for the offences under Ss. 363, 366, 376(3), 376(2)(i) of IPC, 1860 and Sec. 3/4 of POCSO Act, 2012. He is in detention since 12/3/2023.

(2.) As per prosecution story, it is alleged that the applicant has abducted the prosecutrix and committed rape upon her.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. It is further submitted that the statement of the prosecutrix and her father has been recorded before the trial Court and has not supported the case of the prosecution. The applicant is in custody since 12/3/2023 and the conclusion of trial will take sufficient time. On the aforesaid grounds, he prays that the bail application be allowed and applicant be released on bail