RAHUL TOMAR 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 on 23.09.2019 by Police Station Thatipur, District Gwalior in connection with Crime No. 320/2019 registered in relation to the offence punishable under sections 376, 323, 294, 506, 34 of IPC.

(2.) It is the submission of learned counsel for the applicant that false case has been registered against the applicant and he is suffering confinement on false pretext. The prosecutrix is habitual litigant and earalier she has filed series of litigations because the applicant had objection on the relationship of prosecutrix with his brother-Ajay Tomar. Through various FIRs registered by the prosecutrix, she is exerting pressure over the applicant. Charge sheet has already been filed and confinement since 23.09.2019 amounts to pre trial detention.

(3.) He undertakes to cooperate in the trial as well as in the investigation and would make himself available as and when required and would not be a source of embarrassment or harassment to the complainant party in any manner. Learned counsel further submits that the applicant intends to perform some community service Therefore, prayed for bail.