RAJESH SINGHAL Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 438 of the Cr.P.C filed by the applicant, who apprehends his arrest in connection with Crime No.405/2019, registered at Police Station-Madhoganj, District Gwalior for the offences punishable under Sections 323 , 376 and 34 of IPC.

(2.) It is submitted by learned counsel for the applicant that false case has been registered against him and he is apprehending his arrest on the basis of offence registered above. He is father-in-law of the prosecutrix and allegation of rape cannot be attributable over him. Even otherwise contents of the F.I.R. indicate that immediately after the marriage/reception on 11.07.2019 relationship turned soured from 12.07.2019 onwards which appears to be improbable.

(3.) Learned counsel for the applicant referred certain photographs wherein prosecutrix visited her maternal home to celebrate Rakhi festival. Her due medical care has been taken by the applicant and medical papers are also attached with the application. Confinement would bring him social disrepute and personal inconvenience.