ANAND CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is fourth application has been filed on behalf of the applicant for grant of temporary bail under Sec. 439 of Criminal Procedure Code, 1973, as he is arrested in relation to FIR No.982/2023 dated (not mentioned) registered at Police Station-Dhamnod, District-Dhar (MP) for offence punishable under Ss. 363, 366, 376, 376(3) and 450 of IPC and Ss. 3 and 4 of POCSO Act. The applicant is in custody since 3/12/2023. Earlier three bail applications were dismissed as withdrawn. vide order dtd. 16/4/2024 passed in M.Cr.C. No. 9000/2024.

(2.) Learned counsel for the applicant submitted that the marriage of sister of the applicant is scheduled on 28/4/2024. A marriage invitation has also been filed in this regard. Further, it is submitted that the prosecutrix has not supported the prosecution case, despite that the applicant is in jail. It is also submitted that the applicant is ready to furnish a cash security of Rs.50,000.00and also prepared to obey the instructions of Court. Hence, interim bail may be granted to the applicant for a period of two months.

(3.) Learned counsel for the State opposes the prayer, however, it is fairly submitted that as per the invitation card, the father of the applicant's sister and applicant, is same and marriage is scheduled on 28/4/2024.