SURESH SEKADIYA BHILALA Vs. STATE OF M.P.

JUDGEMENT

(1.) By this application filed under Section 438 of the Cr.P.C. the applicant Suresh Bhilala has moved the application for grant of anticipatory bail being implicated in Crime No.296/15 registered by police station Kukshi, Distt. Dhar for offence under Sections 376 & 506 of IPC.

(2.) Counsel for the applicant has vehemently argued that it was a case of false implication. Even if the prosecution allegations are considered, Counsel submitted that the prosecutrix was not very reliable and was the sister-in-law of the present applicant. She has denied the entire incident in the statements recorded before the Court under Section 164 of the Cr.P.C. and the applicant has full chance of success in the trial. He is likely to face social embarrassment and ostracisation, if arrested, besides the prosecutrix is a major person of 19 year, and Counsel prayed that the application be allowed.

(3.) Counsel for the respondent State, on the other hand, has opposed the submission of the applicant, stating that the offence is fully made out. Counsel has prayed for dismissal of the application. He, however, candidly admitted that the prosecutrix has denied the entire incident.