Kamal Kishore Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court 2 Apr 2024 Miscellaneous Criminal Case No. 12626 Of 2024 (2024) 04 MP CK 0017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Criminal Case No. 12626 Of 2024

Hon'ble Bench

Maninder S. Bhatti, J

Advocates

Sourabh Bhooshan Shrivastava, Pushpraj Singh Gaharwar

Final Decision

Allowed

Acts Referred

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439#Indian Penal Code, 1860 — Section 376, 376(2)(n), 452, 506

Judgement Text

Translate:

Maninder S. Bhatti, J

1. This is first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of regular bail relating to FIR/Crime

No. 71/2024 dated 03.03.2024 registered at Police Station Bichhiya, District Mandla for the offence punishable under Section 376(2)(n), 376, 452, 506

of Indian Penal Code.

2. Counsel for the applicant contends that the applicant is aged about 19 years and the prosecutrix herself is major. Counsel further submits that as per

the statement of prosecutrix recorded under Section 161 Cr.P.C it is palpable that the applicant and the prosecutrix were in relationship. However,

later on the prosecutrix for the reasons best known to her, ventured upon to lodge First Information Report against the applicant. The Counsel

contends that applicant has been falsely implicated and has not committed any offence.

3. The counsel for the State has opposed the application and submitted that the statement of prosecutrix recorded under Section 161 Cr.P.C makes it

abundantly clear that with an open eye the applicant has committed an offence and even later on when the prosecutrix got engaged elsewhere she

was threatened with dire consequences by the present applicant. Hence, the application deserves to be dismissed.

4. Heard the submissions advanced on behalf of the parties and perused the case diary.

5. Perusal of the case diary reflects that the prosecutrix in her statement has stated that between 3.1.2.2024 to 12.2.2024 she had physical relations

with the applicant for more than one occasion. On 14.2.2024 the prosecutrix entered into engagement and then the present applicant threatened and

resultantly the First Information Report was lodged.

6. Thus, taking into consideration the totality of the circumstances and the fact that the applicant as well as prosecutix both are aged about 19 years,

period of custody of the applicant and the fact that trial would take considerable time to conclude, this Court finds it to be a fit case to release the

applicant on bail. Therefore, without commenting anything on the merit of the case, the application is allowed.

7. It is directed that applicant Kamal Kishore Sahu shall be released on bail on furnishing a personal bond in a sum of Rs.50,000/- (Rupees Fifty

Thousand Only) with one surety in the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such

dates as may be fixed by that Court in this regard during the pendency of trial.

8. It is further directed that the applicant shall comply with the provisions of Section 437(3) of the Cr.P.C.

9. The applicant shall enter appearance before the Station House Officer of the concerned Police Station first week of every month, and the S.H.O

concerned shall monitor the conduct of the applicant and if any unusual overt act on the part of the applicant is found, the Station House Officer shall

immediately intimate the same to the Trial Court and Trial Court shall be at liberty to forfeit the bail bond of the applicant in the event of violation of

above conditions.

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