KAMLESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed by the applicant under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.133/2025 registered at Police Station - Civil Line Harda, District Harda (M.P.) for the offence punishable under Ss. 137(2), 64(2)(m), 87 of B.N.S. and Sec. 5(L)/6 of POCSO Act. The applicant has been arrested on 10/5/2025. Earlier application of applicant was dismissed as withdrawn.

(2.) As per the prosecution story, it is alleged that applicant has abducted and committed rape with minor prosecutrix. 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 10/5/2025. It is submitted that the statements of prosecutrix (PW/1), father of prosecutrix (PW/2) and mother of prosecutrix (PW/3) have been recorded before the Trial Court in which they have not supported the prosecution story. There is no criminal record of the applicant. The conclusion of the trial will take considerable time. Therefore, it has been prayed that the applicant may be released on bail.