RAMESH Vs. STATE

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C. on behalf of the applicant, who is in custody since 04/10/2019 in connection with Crime No.502/2018 registered at Police Station Kotwali, District Sheopur for the offence punishable under Sections 376 and 506 of IPC.

(2.) It is the submission of learned counsel for the applicant that a false case has been registered against the applicant and he is suffering confinement since 04/10/2019. No custodial interrogation is required.

(3.) Learned counsel referred different cases registered at the instance of complainant at Police Station Kotwali, District-Sheopur against different persons to extract money. He is the latest victim of the complainant. He undertakes to cooperate in the investigation as well as trial and would not be a source of embarrassment and harassment to the complainant in any manner. He further undertakes to do some community service. Under these circumstances, he prayed for grant of bail.