MANISH 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 21.08.2019, in connection with Crime No.15/2019, registered at Police Station Baroda, District Sheopur, for the offence punishable under Sections 363 , 366 , 376 of IPC and Sections 3/4 of POCSO Act.

(2.) It is the submission of counsel for the applicant that the case is of false implication. He is in confinement since 21.08.2019 on false pretext which is indicated from the statement recorded under Section 164 of Cr.P.C. 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. He would not move in the vicinity of complainant party. He further undertakes to do some community service. Under these grounds, he prayed for grant of bail to the applicant.

(3.) Learned Public Prosecutor for the State opposed the prayer made by the applicant and prayed for dismissal of this application.