SALMAN Vs. STATE OF M P

JUDGEMENT

(1.) THIS is first application under section 439 CrPC for grant of bail in connection with Crime No. 1316/14 registered at P.S. Kotwali for the offence punishable under section 354D/34 of IPC and section 11(1)/12 of POCSO Act.

(2.) ACCORDING to prosecution, on 20.9.2014 petitioner and other two co -accused persons chased the prosecutrix and advanced indecent remarks and gestures.

(3.) LEARNED counsel for petitioner submits that petitioner has no criminal antecedents. He is in custody since 14.10.2014. Co -accused Munna has been released on bail by this Court on 14.11.2014 in MCrC No.9059/2014. The trial will take considerable time to conclude, in such circumstances petitioner be released on bail.