MOHAMMAD HARUN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application filed by the applicant under Sec. 483 of BNSS, 2023 for grant of regular bail relating to FIR No.564/2025 registered at Police Station Hanumantal District Jabalpur (M.P.) for commission of offence punishable under Ss. 137(2),64(2)(M), 351(2) of BNS, 2023 and Sec. 5L, 6,16 & 17 of the POCSO Act, 2012. Applicant is in detention since 3/8/2025.

(2.) As per the prosecution story, father of the prosecutrix lodged a report alleging that some unknown person has lured his minor daughter. F.I.R was registered. After investigation, charge sheet has been filed.

(3.) Learned counsel for the applicant has submitted that applicant has not committed any offence. He is innocent. He has been falsely implicated. It is submitted that the allegation against the applicant is that he gave shelter to victim as well as main accused knowing fully well that she is below 18 years of age. There is no other allegation levelled against him either forcible or any sexual act on the part of the applicant. He is behind bar since 3/8/2025. In the deposition given by the victim before the trial court, she has specifically denied regarding any knowledge about present applicant or any meeting with the present applicant. He has no criminal antecedents. Charge sheet has already been filed. Conclusion of the trial will take considerable time. Therefore, it is prayed that applicant may be released on bail.