SURESH 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 02.08.2019 by Police Station Govardhan District Shivpuri in connection with Crime No. 55/2019 registered in relation to the offence punishable under sections 376, 506 of IPC.

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement on false pretext. Case appears to carry peculiar features, wherein applicant and complainant are very close relatives and complainant is brother-in-law (csguksbZ) of present applicant and both expressed themselves against each other by way of false allegations. Factual matrix of the case indicates that personal disputes are being the source of implication. 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.

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