BHURALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is applicant's first application under Sec. 482 of Bhartiya Nagrik Suraksha Sanhita, 2023 (Sec. 438 of Criminal Procedure Code, 1973) for grant of anticipatory bail, as he/she is apprehending his/her arrest in connection with Crime No.355/2025 registered at Police Station Amjhera, District Dhar (MP) for offence punishable under Sec. 137(2),64(2)(m), 87, 351(3), 99 of the BNS and Sec. 5L and 6 of the POCSO Act Sec. 13 of the Prohibition of Child Marriage Act, 2006/

(2.) Allegations against the applicant is of his involvement in the present case of rape. It is alleged that the applicant happens to be father of the co-accused Govind against whom allegation of rape has been made.

(3.) Counsel for the applicant has submitted that the applicant has been falsely implicated in the present case. It is further submitted that the in case of his arrest, an irreparable injuries shall be occasioned. Hence, it is submitted that the application be allowed and the applicant be released on anticipatory bail.