SUMIT UPADHYAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat (second) application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.488/2025 registered at Police Station - Kolar Road, Bhopal District Bhopal (M.P.) for the offence punishable under Ss. 137(2), 64, 70(1), 3(5) and 351(2) of BNS, Ss. 3/4, 5g(6), 16/17, 5(j)(ii)/6 POCSO, Ss. 3(1)(w)(i) and 3(2)(v) of SC/ST Act. The applicant has been arrested on 23/8/2025.

(2.) As per the prosecution story, it is alleged that it is alleged that applicant along with other co-accused committed rape with the proseuctrix. Therefore, the offence has been registered against the present applicant under the aforesaid Sec. .

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. He is in custody since 23/8/2025. Court statement of prosecutrix has been recorded, in which she has not supported the prosecution story. Co-accused Pranav has been enlarged on bail by this Court vide order dtd. 10/12/2025 passed in MCRC/51603/2025. The conclusion of the trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.