VINOD MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally. Case diary is perused.

(2.) This is first bail application on behalf of the applicant under Section 439 of Cr.P.C. The applicant is in custody since 20.03.2014 in connection with Crime No.180 /2014 registered at Police Station Ranjhi, District Jabalpur (M.P.) for the offence punishable under Sections 294, 498 - A, 323, 506 and 354(A) of IPC and Section 4 of Protection of Children From Sexual Offence Act, 2012.

(3.) It is submitted by learned counsel for the applicant that the applicant has been falsely implicated in the case. It is further submitted that prosecutrix and her mother did not state any material fact against the present applicant. The applicant is in custody and trial would take considerable time to conclude, hence, prayed that the applicant be released on bail.