KALLA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . Perused the case diary.

(2.) THE incident of the alleged rape is said to have taken place on 30.1.1999 at 6.30 p.m. and the first information report is alleged to have been lodged the next day at 9.30 a.m. by the prosecutrix Harnambai. In the first information report, it prima facie appears that she named two accused persons namely 8hma and Roopsingh and the name of the applicant Kalla alias Gangaram does not find place in the first information report. Surprisingly, name of the applicant finds place in the police statement of the prosecutrix Harnambai, which was recorded later on.

(3.) UNDER these circumstances, I find it is feasible to allow this bail application.