BHIMA SONWANI 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.15/2025 registered at Police Station - Malajkhand, District Balaghat (M.P.) for the offence punishable under Ss. 137(2), 64(2)(m), 65(1), 3(5), 49, 351(3) of B.N.S., Sec. 5(l)/6, 3/4(2), 16(3)/17 of POCSO Act and Sec. 3(1)(w)(i) & 3(2)(v) of S.C. & S.T. (Prevention of Atrocities) Act. The applicant has been arrested on 31/8/2025.

(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 31/8/2025. It is submitted that the statements of prosecutrix and her parents have been recorded before the Trial Court in which they have not alleged regarding sexual assault. D.N.A. report is negative. 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.