PRAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) As per prosecution case, prosecutrix is a major lady. There was friendship between prosecutrix and appellant. On 6/6/2023 at around 11 a.m. after calling by the appellant prosecutrix met with him in a lodge where the appellant told the prosecutrix that he loves her and he also wanted to marry her and appellant committed rape upon her. Thereafter he repeated the aforesaid act several times. Matter was reported on 13/3/2024.

(3.) Learned counsel for the appellant submits that appellant has not committed the offence and he has falsely been implicated in the case. It is submitted that prosecutrix is a major lady and also consenting party for sexual intercourse. It is also submitted that matter was reported belatedly by more than nine months without any cogent explanation. Appellant is in jail since 16/3/2024. After investigation, charge sheet has been filed. Conclusion of trial will take sufficient long time for its disposal. Under these circumstances, learned counsel for the appellant prays for grant of bail to the appellant.