Yunus Khan vs State Of Madhya Pradesh

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 11-11-2019 in

connection with Crime No.605/2018 registered at Police Station, City Kotwali, District Bhind, for the offence punishable under Sections 363, 376-D of

IPC and Sections 3/4 of the POCSO 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 11-11-

2019 whereas Charge-sheet has already been filed. Initially prosecutrix referred the role of applicant in her statements, but the story of prosecution

indicates an improbable event. It is further submitted that co-accused has already been granted bail by this court, therefore, he seeks parity.

Confinement amounts to pre- trial detention. He undertakes to cooperate in trial and would not be a source of embarrassment/harassment to the

complainant party in any manner. He further undertakes to perform community service. Thus, prayed for bail.

Learned Public Prosecutor for the State opposed the prayer and prayed for dismissal of this 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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Certified copy as per rules.