LALU SOLANKI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS for grant of bail relating to Crime No.26/2025 registered at Police Station -Bilpank, District - Ratlam (M.P.) for the offence under Ss. 137(2), 87, 64, 64(2)(m), 65(1) of BNS, 2023 and Ss. 3(A)/4(2), 5(l)/6, 5(j)(ii)/6 of The Protection of Children from Sexual Offences Act 2012.

(2.) Allegation against the present applicant is that he committed rape upon the prosecutrix.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. The applicant is under custody since 19/2/2025. The investigation is completed and charge-sheet has been filed. The Prosecutrix/PW-1 stated in her statement that no incident has happened with her. She has turned hostile in the matter and did not support the prosecution's case. The applicant is having no criminal antecedents. Conclusion of the trial will take sufficiently long time. The applicant is permanent resident of District - Ratlam (M.P) and there is no possibility of his absconsion and tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant.