ARPAN KUMAR DWIVEDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicant under Sec. 438 of the Cr.P.C. for grant of anticipatory bail, as he is under apprehension of arrest, in connection with Crime No.84/2024, registered at Police Station Station Beohari, District-Shahdol (M.P.) for the offences punishable under Ss. 376, 376(2)(n), 506 of IPC.

(2.) Learned counsel appearing for the applicant submitted that applicant is innocent and has falsely been implicated in the case. Prosecutrix is major. Applicant and prosecutrix were in long term relationship for about last one year. Due to dispute between them, false FIR has been lodged. In these circumstances, applicant may be enlarged on anticipatory bail.

(3.) Learned Govt. Advocate appearing for the State opposed the application for grant of anticipatory bail and submitted that offence is serious in nature. Repeated offence has been committed by applicant on prosecutrix. In these circumstances, applicant may not be released on anticipatory bail.