RAHUL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 439 of the Cr.P.C filed by the applicant, who is in custody since 27.07.2019 in connection with Crime No.417/2019, registered at Police Station Dehat, District Bhind, for the offences punishable under Sections 363, 366, 376 of IPC and Section 3/4 of the POCSO Act.

(2.) It is the submission of the learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 27.07.2019. Charge-sheet has already been filed.

(3.) It appears from the statements recorded under Sections 161 and 164 of Cr.P.C. of prosecutrix that she left her maternal home on her own volition. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial court. He would not be a source of embarrassment and harassment to the complainant party/ prosecution witnesses in any manner. He further undertakes to do some community service. Under these grounds, he prayed for grant of bail to the applicant.