ASHOK AHIRWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 of Cr.P.C. filed on behalf of the applicant, who is in custody since 06/06/2019 in connection with Crime No. 385/2019 registered at Police Station Civil Lines, District-Vidisha for the offence punishable under Section 376(2)(n) and 506 of IPC.

(2.) It is the submission of learned counsel for the applicant that a false case has been registered against the applicant. He is suffering confinement since 06/06/2019 on false pretext. Narration of story as reflected in the FIR as well as statement indicate that consensual relationship turned soured and the result is registration of offence. Charge-sheet has already been filed. He undertakes to cooperate in the trial and would make himself available as and when required. He would not be a source of embarrassment and harassment to the complainant party in any manner. He further undertakes to do some community service. Under these circumstances, he prayed for grant of bail.

(3.) Learned Panel Lawyer for the respondent-state opposed the prayer and prayed for dismissal of the application.