RAJAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of Cr.P.C./under Sec. 483 of B.N.S.S. for grant of regular bail relating to Crime No.1197/2025 registered at Police Station - Chandan Nagar, Indore (M.P.) for the offence punishable under Sec. 137(2), 64(1), 64(2)(M), 87 of BNS, 2023 and Sec. 3, 4, 5(L)/6 of POCSO Act. The applicant has been arrested on 25/1/2026.

(2.) Allegation against the applicant is that he has abducted the prosecutrix and committed rape upon her.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case. There is no allegation against the present applicant regarding sexual assault. Prosecutrix in her Statement under Sec. 183 of BNSS has stated nothing against the present applicant. There is no previous criminal record of the applicant. He is in custody since 25/1/2026. The conclusion of trial will take considerable time, therefore, it has been prayed that the applicant may be released on bail.