AMIT KACHHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of applicant under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with Crime No.330 of 2025 registered at Police Station Adhartal, Jabalpur, District- Jabalpur for the offence punishable under Ss. 137(2), 87, 64(1) and 64(2)(M) of the BNS, 2023 and Sec. 5(L) r/w Sec. 6 of the POCSO Act. Applicant is in detention since 10/11/2025.

(2.) As per prosecution story, applicant enticed away the minor victim. F.I.R was registered.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present case. It is further submitted that the applicant and the victim were in a consensual relationship. The victim was more than 17 years of age at the relevant time and had voluntarily accompanied the applicant to Bhopal, where they allegedly solemnized marriage and resided together as husband and wife. Hence, it is argued that no offence is made out against the applicant. He is behind bars since 10/11/2025. The trial of the case will take considerable time. Therefore, it has been prayed that the applicant be released on bail pending the trial.