DHANESH KUMAR SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed by applicant under Sec. 438 of Code of Criminal Procedure for grant of anticipatory bail relating to FIR No.282/2023, registered at Police Station-Shahpura, District-Dindori (MP) for the offence punishable under Ss. 376, 376(2)(n), 366, 109, 506/34 of the IPC. Earlier application i.e. MCRC No.28094/2023 was dismissed on merits vide order dtd. 6/7/2023.

(2.) Learned counsel appearing for the applicant submitted that main accused in the case has already been released on bail. He is ready to cooperate in trial and will not abscond from law. He is innocent and has falsely been implicated in the case, therefore, he may be enlarged on anticipatory bail.

(3.) Learned Government Advocate appearing for the State has opposed the anticipatory bail application.