Madhya Pradesh High Court
Lokendra Singh vs The State Of Madhya Pradesh on 13 July, 2020
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-20090-2020
The High Court Of Madhya Pradesh
MCRC-20090-2020
(LOKENDRA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Gwalior, Dated : 13-07-2020
Shri Prashant Sharma, learned counsel for the applicant.
Shri Rohit Mishra, learned Additional Advocate General for
respondent/State.
Shri Mehmood Khan, learned counsel for the complainant. Counsel for the applicant press this bail application on the ground that after solemnization of marriage on 28/12/2019, prosecutrix and applicant shared some happy moments which are reflected through photographs which are filed by the applicant alongwith this application, therefore, it is apparently clear that for some days they lived together as couple but due to pressure of family members of prosecutrix, false case has been registered against the applicant. Through all these facts, applicant wants to press this bail.
Learned counsel for the complainant opposed the prayer on the ground that these photographs have been taken much before solemnization of marriage on 28/12/2019 at Arya Samaj Mandir, Loha Mandi, Kila Gate, Gwalior.
At this stage, it appears that rival contentions can only be reconciled by submitting Metadata of photographs shot by Camera of Prosecutrix and she sent these photographs on WhatsApp to applicant.
Both the parties are directed to submit the documents in support of their submissions.
List the matter on 17th July, 2020.
(ANAND PATHAK) JUDGE JPS/-
Digitally signed by JAI PRAKASH SOLANKI Date: 14/07/2020 12:24:15