RAJENDRA KUMAR LAKHERA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned Pl informs that notice has duly been served upon the prosecutrix.

(2.) As per prosecution story, on 01/09/2022, the prosecutrix went to the shop of present applicant for purchasing some articles, at that time, present applicant took her inside the shop and committed molestation with the prosecutrix. At that time, neighbour of the prosecutrix came there and saw the incident. Prosecutrix narrated the incident to the complainant, then the complainant lodged FIR against the applicant. Accordingly, the aforementioned offence was registered and he was arrested.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. Applicant is in custody since 03/09/2022. Investigation is over and charge-sheet has been filed. Prosecutrix and her mother both are material witnesses have been examined and they did not support support the case of the prosecution in their cross-examination. Applicant is 57 years old person having no criminal antecedent. FIR is one day belated. Final conclusion of trial shall take sufficient long time. Hence, he prays that the applicant be released on bail.