BALJEET PAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Prosecutrix is present in person. She is being produced by Sub Inspector-Chetan Sharma alongwith lady Constable Prabhabati.

(2.) This is first bail application under Section 439 of Cr.P.C. on behalf of the applicant, who is in custody since 06/10/2019 in connection with Crime No.325/2019 registered at Police Station Karera, District-Shivpuri for the offence punishable under Sections 366 , 363 and 376 of IPC and Section 3/4 of POCSO Act.

(3.) It is the submission of learned counsel for the applicant that a false case has been registered against the applicant. Infact applicant and prosecutrix solemnized marriage and now they are living as couple and intend to live as couple. Prosecutrix has conceived and is on her family way. It is the submission of the counsel for the applicant that prosecutrix is living with the parents of the applicant and applicant intend to share domestic bliss with the prosecutrix. He undertakes to cooperate in the investigation as well as trial. He further undertakes to do some community service and prayed for grant of bail.