CHINGU ALIAS GAUTAM 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 16.06.2019, in connection with Crime No.304/2019, registered at Police Station Mungawali, District Ashoknagar for the offence punishable under Sections 363, 366, 376, 506 of IPC and 3/4 of POCSO Act.

(2.) It is the submission of counsel for the applicant that false case has been registered against him. Applicant is in confinement since 16.06.2019 on false pretext. Statement of prosecutrix has been completed in which she admitted the fact that she left her maternal home on her own volition and applicant accompanied her. Chance of tempering with the witnesses is remote. He undertakes to cooperate in the investigation/trial and make himself available as and when required by the trial Court. He would not be a source of embarrassment and harassment to the prosecution witnesses in any manner and he would not move in the vicinity of complainant party.

(3.) He further undertakes to do some community service. Under these grounds, he prayed for grant of bail to the applicant.