GOVIND Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 Cr.P.C for grant of bail in connection with Crime No.32/2017 registered at Police Station - Dahi, District Dhar for commission of offence punishable under Sections 363, 366, 376, 376(2)(N) of IPC and sec. 5/6 of POCSO Act.

(2.) Learned counsel for the applicant submits that applicant is a youth aged 23 years and he has falsely been implicated in the present crime. The prosecutrix has been examined before the trial court on 5.8.2019 and she has not supported the prosecution story and turned hostile. Applicant is in jail since 9.6.2019 and conclusion of trial will take sufficient long time. In these circumstances, learned counsel prays for grant of bail to the applicant.

(3.) Learned counsel for state submits that no sufficient ground is made out for releasing the applicant on bail, hence the application filed by the applicant be dismissed.