RAMESH GIRI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first bail application under Section 439 of Cr.P.C. on behalf of the applicant, who is in custody since 14/08/2019 in connection with Crime No.149/2019 registered at Police Station Mehegaon, District-Bhind for the offence punishable under Sections 363, 366, 366-A and 376 of IPC and Section 5/6 of POCSO Act.

(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 14/08/2019. Allegations in the case reflects consensual nature of relationship. It is highly improbable that prosecutrix was taken forcibly by the applicant on motorcycle and rode through the valleys of Shimla without raising any alarm. It appears that she left her maternal home on her own violation and when relationship turned soured then result is registration of offence.

(3.) He undertakes to cooperate in the trial and would make himself available as and when required. He would not be a source of embarrassment and harassment to the complainant in any manner. He further undertakes to do some community service. Thus, he prayed for grant of bail.