KESHAR SINGH BAGORIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by applicant Keshar Singh Bagoria under Section 438 of the Cr.P.C. for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.12/2019 registered at Police Station Bilkisganj, District Sehore for the offences punishable under Sections 376 and 506 of the IPC.

(2.) As per the prosecution case on 21/1/2019 prosecutrix lodged the report at Police Station Bilkisganj, District Sehore averring that the applicant has been sexually exploiting her from last 18 years and also threatened her. Learned counsel for the applicant submits that the applicant has not committed any offence and has falsely been implicated in the offence.

(3.) Prosecutrix was major. It is alleged that the applicant committed rape with the prosecutrix for the first time in the year 1999, while prosecutrix lodged the report in the year 2019. The applicant is ready to cooperate in the investigation and trial. In the event of arrest, his reputation will be ruined. Under these circumstances, applicant prays for grant of anticipatory bail. Learned counsel for the State opposed the prayer and submitted that the applicant sexually exploited the prosecutrix, so he should not be released on bail.