ASHIQ Vs. STATE OF M.P.

JUDGEMENT

(1.) Applicant has filed this first bail application filed under Section 439 of the Cr.P.C. Applicant is in custody since 25/7/2019 in relation to Crime No. 389/19 registered at Police Station Chanderi, District Ashoknagar in reference to offences punishable under Section 376(1), 450, 506 of IPC.

(2.) As per the pleadings of bail application and contents of case diary, it is indicated that applicant is suffering confinement since 25/7/2019. Statement of prosecutrix has been recorded in which she indicates an improbable event which is not supported by medical report as well as FSL report. Confinement since 25/7/2019 amounts to pretrial detention. Applicant is ready to abide by the terms and conditions as may be imposed by this Court.

(3.) Representative of State opposed the application and prayed for its rejection.