BALU Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second application under Section 439 Cr.P.C for grant of bail in connection with Crime No.66/2019 registered at Police Station - Udaynagar, District Dewas for commission of offence punishable under Sections 376, 366, 120-B/34 IPC. The first bail application being M.Cr.C.No. 28779/2019 has been dismissed as withdrawn vide order dated 23.7.2019.

(2.) Learned counsel for the applicant submits that applicant has not committed any offence and he has falsely been implicated in the present crime. The prosecutrix has been examined before the trial court on 23.9.2019 in which she has not made any allegation against the applicant regarding abduction or commission of rape and turned hostile, in these circumstances no alleged offence is made out against the applicant. Applicant is in jail since 14.6.2019 and conclusion of trial will take sufficient long time. In such circumstances, he prays for grant of bail to the applicant.

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