DEEPCHAND Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 22.07.2019, in connection with Crime No.106/2019, registered at Police Station Barodha, District Sheopur, for the offence punishable under Sections 363 , 366 , 376 of IPC and Sections 3/4 of POCSO Act.

(2.) It is the submission of counsel for the applicant that the case is of false implication. He is in confinement since 22.07.2019. She left her maternal home on her own volition and when relationship turned soured then result is registration of offence. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial court. He would not be a source of embarrassment and harassment to the prosecution witnesses in any manner. He would not move in the vicinity of complainant party. He further undertakes to do some community service. Under these grounds, he prayed for grant of bail to the applicant.

(3.) Learned Panel Lawyer for the State opposed the prayer made by the applicant and prayed for dismissal of this application.