Madhya Pradesh High Court
Mandeep Singh @ Achint Dang vs The State Of Madhya Pradesh on 5 July, 2017
MCRC-6716-2017
(MANDEEP SINGH @ ACHINT DANG Vs THE STATE OF MADHYA PRADESH)
05-07-2017
Shri S.K. Vyas, learned Senior Counsel with Shri
Amit Tripathi, learned counsel for the applicant.
Shri C.S. Ujjainia, learned counsel for
respondent/State.
Shri Nilesh Dave, learned counsel for the objector. Case diary is available. Arguments heard. This is first application filed by the applicants under Section 438 of the Code of Criminal Procedure, before this Court for grant of anticipatory bail. The present applicant apprehends his arrest by the Police Station- Naugaon, District Dhar in connection with Crime No.177/2017 for the offence punishable under Section 354, 354A(1)(i)(ii), 354D(1)(i)(ii), 506, 501 of IPC & Section 7/8 of Protection of Children from Sexual Offences Act, 2012.
As per the prosecution story, the present applicant used to send various messages to the prosecutrix, who was 16 years of age. He was trying to stalk her and compel her to talk to him. It is further alleged that he uploaded some photographs with the prosecutrix on instagram and on 06.06.2016, it is alleged that he caught hold of her hand and tried to compel her for marrying him.
Learned counsel for the applicant submits that he has filed printout of various messages, which were exchanged between the prosecutrix and the present applicant and from the messages, it is apparent that the prosecutrix was also interested in chatting with the present applicant. He further submits that no case is made out under Section 354 of IPC. Learned counsel for the State opposed the application.
After going through the material available on record as well as material available in the case diary, this Court is of the view that no case is made out for grant of anticipatory bail to the present applicant. The application is accordingly dismissed. Certified copy as per rules.
(ALOK VERMA) JUDGE