RAHUL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) Allegation against the applicant is that he continued to follow the prosecutrix and to compel her to talk over phone and used to give threats to the prosecutrix.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. Only allegation against the applicant is that of following her and asking her to talk over phone. The applicant is in custody since 22/6/2023 and the conclusion of trial will take sufficient time. On the aforesaid grounds, he prays for grant of bail.