RAJESH SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the parties. The applicant is in custody since 11/4/2016 relating to Crime No.523/15 registered at Police Station Kurwai, District Vidisha (M.P.) for the offence punishable under Section 376 of I.P.C. and sections 3(1)(xii) and 3 (2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act.

(2.) Learned counsel for the applicant submits that the applicant is a reputed citizen of the locality who is a teacher by profession and if he is not released on bail he may loose his job. The prosecutirx is shown to be 40 years of age who had alleged against the applicant that he committed rape upon her on uneven grounds. However, no external or internal injury was found on her person. It would be apparent that the applicant is falsely implicated in the matter.

(3.) The interestedness of the prosecutrix can be perused by her subsequent FIR that she alleged against the applicant that he was harassing the prosecutirx to withdraw FIR whereas no such action was shown by the prosecutrix. The applicant is in custody without sufficient reasons and prays for bail.