ANKIT SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the repeat (third) application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.420 of 2024 registered at Police Station - T.T. Nagar Bhopal, District- Bhopal (M.P.) for the offence punishable under Ss. 137-2, 87 and 95 of BNSS and Sec. 11/12 of POCSO Act. The applicant has been arrested on 3/10/2024. Applicant's second bail application was dismissed as withdrawn on 31/10/2025.

(2.) As per the prosecution story, on 3/10/2024, mother of the 14-year-old prosecutrix lodged a report that her daughter had gone missing without informing anyone. Therefore, offences has been registered against applicant under 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 3/10/2024. It is further submitted that allegation is not against present applicant but against his wife. He has been falsely implicated due to the husband of co-accused Geeta Bai. It is further submitted that there is no allegation against the present applicant of his involvement in prostitution, and the age of the prosecutrix has not been proved. Therefore, it has been prayed that the applicant may be released on bail.