AASHIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Section 439 of the Cr.P.C filed by the applicant, who is in custody since 12/09/2019 in connection with Crime No.540/2019, registered at Police Station Bahodapur, District Gwalior, for the offences punishable under Sections 376 , 376(2)(N) of IPC.

(2.) Learned counsel for the applicant submits that false case has been registered against him. The narration of story undertakes improbable event. He is in confinement since 12/09/2019. He undertakes to cooperate in the investigation/trial and keep available as and when required. He would not be a source of embarrassment and harassment to the complainant party in any manner. He would not move in the vicinity of complainant party. He also undertakes to do some community service. Under these undertaking, he prayed for anticipatory bail.

(3.) Learned Public Prosecutor for the State opposed the prayer made by the applicant.