Satendra Gupta vs The State Of Madhya Pradesh on 13 March, 2020

[Cites 10, Cited by 2]

Madhya Pradesh High Court

Satendra Gupta vs The State Of Madhya Pradesh on 13 March, 2020

The applicant has filed this first application under Section 439 of Cr.P.C for grant of bail, who has been arrested and is in custody since 9.2.2020 in connection with Crime No.330/2019 registered at Police Station, Bahodapur, District Gwalior, for the offence punishable under Sections 370, 372, 373, 376, 344, 34 of IPC, Sections 3/4 of the POCSO Act and Sections 3, 5 and 7 of the Immoral Trafficking Act.

It is the submission of learned counsel for the applicant that false case has been registered against him and he is suffering confinement since 9.2.2020. It is further submitted that applicant learnt the lesson hard way and would mend his ways. It is the submission of learned counsel for the applicant that only on the basis of memo under Section 27 of the Evidence Act and reference of his name allegedly in the statement of the prosecutrix, he has been implicated, whereas no role is attributable in specific terms of commission of offence of rape over present applicant. He does not bear any criminal record. He undertakes to cooperate in investigation/trial and would not make any default in appearance before the trial Court and would not be a source of THE HIGH COURT OF MADHYA PRADESH 2 M.Cr.C. No.9685/2020 embarrassment/harassment to the complainant party in any manner. He also undertakes to perform community service.

Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of the application.

Considering the submissions advanced, looking to the facts and circumstances of the case, but without commenting on the merits of the case, the application is allowed. It is directed that the applicant shall be released on bail on his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of Trial Court concerned.

This order will remain operative subject to compliance of the following conditions by the applicant:-

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(Anand Pathak) Judge ms/-

MADHU SOODAN PRASAD 2020.03.16 15:35:36 -07'00'

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