KASHIRAM KUSHWAH 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 29.07.2019 by Police Station Purani Chhawani District Gwalior in connection with Crime No. 337/2019 registered in relation to the offence punishable under sections 363, 368 of IPC and Section 7/8 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. Only allegation against the applicant is helping his son to elop with the prosecutrix, whereas for last three years neither the son nor the prosecutrix had made any contact with the applicant. Confinment since 29.07.2019 bring no result for the police because whatever applicant knew about the case, he already narrated to the police. 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.

(3.) Learned counsel further submits that the applicant intends to perform some community service. Therefore, prayed for bail.