VISHAL 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 29.09.2019 by Police Station Pichhore, District Gwalior in connection with Crime No. 151/2019 registered in relation to the offence punishable under sections 376, 342, 506 of IPC and Section 5, 6 of Protection of Children from Sexual Offences Act.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement on false pretext. The allegation indicates improbability.

(3.) The learned counsel referred the affidavits of parents of prosecutrix which indicate the nature of allegations. Confinement since 29.09.2019 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.