ROHIT PARDHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary. 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 Crime No.09/2023, registered at police station-Manasa, District Neemuch, for the offences under Ss. 420, 120-B, 467, 468, 471, 34 of IPC, 1860. The applicant is in custody since 12/6/2023.

(2.) Allegation against the applicant is that he is involved in the aforesaid offence wherein the accused persons solemnized marriage of one Shanu with complainant after getting Rs.2,00,000.00 and after some time Shanu left her matrimonial house and did not return back.

(3.) Learned counsel for the applicant submitted that applicant is innocent and has been implicated in the present crime only on the basis of statement of co-accused Sakshi recorded under Sec. 27 of the Evidence Act. The allegation against the applicant is that he along with other accused persons demanded Rs.2,00,000.00 from the complainant for solemnizing marriage of the complainant with one Shanu. Cash of Rs.50,000.00 has been recovered from the applicant. It is also submitted except offence under Sec. 420 of IPC, no offence under Ss. 467, 468, 471, 34 of IPC are made out against the applicant. So far as other Ss. are concerned, the allegation was made against co-accused Sakshi, who has fabricated Adar Card of Shanu. The applicant is in jail since 12/6/2023. Final conclusion of the trial is likely to take sufficient long time, therefore, it is prayed that the application be allowed and the applicant be released on bail.