NITIN SAHU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) Case diary perused. This is the first bail application under Section 439 of Cr.P.C. Applicant Nitin Sahu has been arrested in Crime No.675/2017 registered at Police Station, Bareli, Distt. Raisen, for the offence punishable under Sections 366 and 376 (2)(N) of the IPC .

(3.) As per prosecution story, applicant sexually exploited prosecutrix, on the pretext of marriage and thereafter he denied to marry with her. Learned counsel for the applicant submits that applicant is innocent and has falsely been implicated in the offence. The prosecutrix is a major lady and she herself filed an affidavit during hearing of bail application before learned ASJ, Bareli, Distt. Raisen stating that if Court granted bail to the applicant, she has no objection. The applicant is in custody since 5/12/2017 and the charge sheet has been filed. The conclusion of trial is likely to take long time, hence prayed for release of the applicant on bail.