DHARMENDRA RAJPUT 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 on 08.08.2019 by Police Station Hazira, District Gwalior in connection with Crime No. 259/2019 registered in relation to the offence punishable under sections 366, 376, 506 of IPC.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against the applicant. He is suffering confinement since 08.08.2019. Narration of story of prosecution indicates consensual nature of relationship. The prosecutrix who happens to be applicant's aunt (pkph) left her matrimonial home on her own volition and stayed with him in Delhi for five days without raising any alarm. When consensual relationship turned soured then resulted into registration of offence. Charge sheet has already been filed.

(3.) Confinement since 08.08.2019 amounts to pre trial detention. He undertakes to cooperate in the trial as well as in the investigation and would make himself available as and when required and would not be a source of embarrassment or harassment to the complainant party in any manner. Learned counsel further submits that the applicant intends to perform some community service Therefore, prayed for bail.