Madhya Pradesh High Court
Dheeraj vs The State Of Madhya Pradesh on 2 May, 2016
1 Mcrc. 4410/16
Dheeraj Vs. State of M.P.
2/5/16
Shri Abhishek Sharma, Advocate for the petitioner. Dr.(Smt) Anjali Gyanani, Public Prosecutor for the State. Case-diary is perused.
Learned counsel for the rival parties are heard. The petitioner has filed this first application under Section 439 of Cr.P.C. for grant of bail.
The petitioner has been arrested on 5/4/2016 by Police Station Ajak, District Shivpuri (M.P.) in connection with Crime No.80/16, registered in relation to the offences punishable under Sections 354,452 506 of I.P.C., and section 3(1)(b)(i)(iii) of the Scheduled Castes and Scheduled Tribes(Prevention of Atrocities), Act.
Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of bail is made out.
Investigation is pending in the matter where petitioner is alleged with sexual assault. The prosecutrix has sustained minor injury which is corroborated by MLC.
In view of above, for the time being, no case for grant of bail is made out.
The application is rejected with liberty to come again after completion of investigation.
(Sheel Nagu) Judge (Bu)