PAWAN PARADKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.666/2025 registered at Police Station - Pandhurna, District Pandhurna (M.P.) for the offence punishable under Ss. 74, 75(1)(i), 78(1)(i), 332(b) of B.N.S. and Ss. 7, 8, 9(L), 10 of POCSO Act. The applicant has been arrested on 30/12/2025.

(2.) As per the prosecution story, it is alleged that applicant has outraged the modesty of the prosecutrix and with bad intention he caught hold her hand. 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 30/12/2025. Charge sheet has been filed. The conclusion of the trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.