ADITYA SINGH 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 09.10.2019 by Police Station Gole Ka Mandir, District Gwalior in connection with Crime No. 515/2019 registered in relation to the offence punishable under sections 354 and 376 of IPC and Section 7/8 of Protection of Children from Sexual Offences Act.

(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 since 09.10.2019, whereas the matter is of consent. From the chat shared by the prosecutrix and applicant over WhatsApp indicates their consensual nature of relationship and they intend to marry but because of pressure of family of prosecutrix this false case has been registered. He is an student of Engineering Course (computer) of ITM University and confinement may ruin his career. 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.

(3.) Learned counsel further submits that the applicant intends to perform some community service. Therefore, prayed for bail.