GYAN SINGH MEENA 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 05.06.2019 by Police Station Civil Lines District Vidisha in connection with Crime No. 393/2019 registered in relation to the offence punishable under sections 376, 450 of IPC.

(2.) It is the submission of learned counsel for the applicant that because of some monetary dispute existed between husband of the prosecutrix and the present applicant, a false case has been registered against the applicant. The nature of the allegation intidates an improbable event. Medical examination nowhere reflect any injury. Charge-sheet is likely to be filed soon and confinement since 05.06.2019 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. He intends to perform community service. Therefore, applicant prayed for grant of bail.

(3.) Learned Public Prosecutor for the respondent-State opposed the prayer and prayed for dismissal of the application. Heard the learned counsel for the parties and perused the case diary.