RAJENDRA PATWA Vs. STATE OF M.P.

JUDGEMENT

(1.) With consent heard finally.

(2.) This is the first application preferred by the applicants under Section 438 of Cr.P.C. wherein they are apprehending their arrest in a case registered at Crime No.758/2019 at Police Station Kotwali District Guna for the offence under Sections 328 , 376 , 354 , 120-B of IPC.

(3.) It is submitted by learned counsel for the applicants that they are apprehending their arrest because of registration of offence referred above. Applicant No.1 is father-in-law and applicant No.2 is husband of prosecutrix. She levelled the allegations just to settle the score because of domestic dispute. Earlier she sworn an affidavit before the Court that she would live properly with her husband but later on, she filed this complaint as counter-blast. As per allegation, she was referred for medical examination but she declined to undergo the same. By medical examination, the theory of administration of intoxicating drugs would have been clarified but she declined. Confinement would bring social disrepute and professional inconvenience. They undertake to cooperate with investigation and would make themselves available as and when required by the investigating officer and trial Court and would perform some community service. Thus, prayed for grant of bail.