SABBIR KHAN 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 and is in custody since 03.07.2019, in connection with Crime No. 210/2019, registered at Police Station Hazira, District Gwalior, for the offence punishable under Sections 366, 376, 120-B, 506 of IPC.

(2.) It is the submission of counsel for the applicant that a false case has been registered against him. No offence is attracted so far as Section 376 of IPC is concerned. He was only instrumental in accompanying the prosecutrix whereas main accused is Sonu.

(3.) Confinement since 03.07.2019 amounts to pretrial detention. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial court. Applicant also undertakes that he would not be a source of embarrassment and harassment to the complainant party in any manner. Applicant intends to perform some community service to purge himself out of the guilt felt by the applicant. On these grounds, he prayed for grant of bail to the applicant.