AMAR RATHORE 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 13.09.2019, in connection with Crime No.407/2019, registered at Police Station Ishagarh, District Ashoknagar, for the offence punishable under Sections 376 (2)(n), 376 and 506 of IPC .

(2.) It is the submission of counsel for the applicant that the case is of false implication. He is in confinement since 13.09.2019. It is the matter of consent and prosecutrix was consenting party. At best the case of detected adulatory. Charge-sheet has already been filed. 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 Panel Lawyer for the State opposed the prayer made by the applicant and prayed for dismissal of this application.