GAURAV KURMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed by the applicant under Sec. 483 of BNSS for grant of bail relating to Crime No.61/25 registered at Police Station -Unarsikala, District - Vidisha (M.P.) for the offence under Ss. 64(1) of BNS.

(2.) Allegation against the present applicant is that he committed rape upon the prosecutrix.

(3.) Learned counsel for the applicant argued that the applicant is innocent and has been falsely implicated. The applicant is under custody since 10/12/2025. Investigation is completed and charge-sheet has already been filed. The prosecutrix, in her statement recorded under Sec. 183 of the BNSS, has stated that she went to attend the call of nature on the date of incident, at that time, the present applicant came there and committed rape with her. When her father-in-law came, then applicant ran away from the spot. Age of present applicant is 19 years, while the age of prosecutrix is approximately 24 years. She is a married lady. No external or internal injuries were found on the body of the prosecutrix during medical examination. He is having no criminal antecedents. No custodial interrogation is required. Conclusion of the trial will take sufficiently long time. The applicant is permanent resident of District -Vidisha and there is no possibility of his absconsion and tampering with the prosecution evidence. Hence, prayed for grant of bail to the applicant.