GANGARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this first application under Section 438 of Cr.P.C for grant of anticipatory bail, who is apprehending his arrest in connection with Crime No. 782/2019 registered at police station Bahodapur, District Gwalior for the offence punishable under Sections 376 and 506 of IPC.

(2.) It is the submission of learned counsel for the applicant that the applicant is apprehending his arrest on the basis of registration of offence referred above. The contents of FIR indicate an improbable event. It is highly improbable that a lady gets alone so well with the applicant while meeting for the first time when she sought lift from the applicant. Father of the prosecutrix himself written a letter to superintendent of police, Gwlior about the conduct of his two daughters, namely, Arti and Pooja. He elobrated their conduct. It is a tactics devised by the prosecutrix to extract money from the applicant. Learned counsel refers mobile conversation recorded which indicates that rupees three lacs were demanded by the prosecutrix from the applicant for winding up the case. Applicant is vegetable vendor and a married man. Confinement would bring him social disrepute and financial inconvenience to his family. He undertakes to cooperate in the trial as well as in the investigation and would make himself available as and when required. He further submits that he would not be a source of embarrassment and harassment to the complainant in any manner. Learned counsel further submits that the applicant intends to perform some community service. Therefore, applicant prayed for grant of anticipatory bail.

(3.) Learned Public Prosecutor for the respondent-State opposed the prayer and prayed for dismissal of the application.