Mango Bai vs The State Of Madhya Pradesh on 21 July, 2022

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Madhya Pradesh High Court

Mango Bai vs The State Of Madhya Pradesh on 21 July, 2022

Bench: Vishal Dhagat

                                                          1
                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                       BEFORE
                                         HON'BLE SHRI JUSTICE VISHAL DHAGAT
                                                  ON THE 21st OF JULY, 2022

                                     MISC. CRIMINAL CASE No. 33591 of 2022

                              Between:-
                              MANGO BAI W/O DEEPAK AHIRWAR , AGED
                              ABOUT     45  YEARS, SHASTRI  NAGAR,
                              BAJNAMATH NEAR BHAIRAV BABA, TEMPLE,
                              P.S. TILWARA, JABALPUR,M.P. (MADHYA
                              PRADESH)

                                                                                        .....PETITIONER
                              (BY MR. RAJESH K. NISHAD, ADVOCATE)

                              AND

                              THE STATE OF MADHYA PRADESH THROUGH
                              POLICE   STATION    TILWARA   DISTRICT-
                              JABALPUR, M.P. (MADHYA PRADESH)

                                                                                     .....RESPONDENTS
                              (BY MR. SANTOSH YADAV, DY. GOVT. ADVOCATE)

                            This application coming on for admission this day, the court passed the
                      following:
                                                           ORDER

This is first bail application filed under Section 439 CrPC on behalf of applicant in connection with Crime No.83/2022, registered at Police Station Tilwara, District-Jabalpur (M.P.), for the offences punishable under Sections 363, 366, 366-A, 376, 376(2)(n), 506, 120B, 370, 370A of IPC & Section 5/6 of POCSO Act.

Learned counsel appearing for the applicant submitted that applicant is Signature SAN Not innocent and falsely been implicated in the case. It is submitted that applicant is Verified Digitally signed by in jail since 27.03.2022. It is submitted that conclusion of trial is likely to take NEETI TIWARI Date: 2022.07.22 17:30:51 IST 2 some more time. In these circumstances, learned counsel prayed for bail to applicant.

Learned Govt. Advocate appearing for the respondent/State opposed the prayer for grant of bail.

Heard the learned counsel for the parties.

Prosecutrix is minor and is aged about 14 years. In her statement recorded under Section 161 of Cr.P.C, she had named the applicant.

Considering the nature of offence and act of applicant, I am no inclined to grant bail to the applicant.

A t this stage, counsel for applicant prays for withdrawal of this bail application with liberty to file repeat bail application after recording of statement of prosecutrix in the Court.

Application is dismissed as withdrawn with aforesaid liberty.





                                                                                  (VISHAL DHAGAT)
                                                                                       JUDGE
                      nd




Signature
 SAN      Not
Verified

Digitally signed by
NEETI TIWARI
Date: 2022.07.22
17:30:51 IST

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Madhya Pradesh High Court