KRISHAN PAL SINGH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . This is first application for their bail by the applicants, who are accused of offence punishable under sections 363, 366, 376(2) (g), 506, 342 of IPC and 3(1) (12) of SC S.T. the Prevention of Attrocities Act. As per medical evidence, the prosecutrix was more than 18 years old. On her way to Bhopal, she had met a witness Champalal. It is submitted by the learned counsel for applicants that she had narrated nothing about being abducted by the applicants to the said Champalal and on the other hand had spoken about the quarrel with her father. Therefore, he further submits that at the most this is a case of consent. The applicants are in custody since 28.10.2003 and the case is still at initial stages of trial. Considering it, in the facts and circumstances of the case, this application is allowed. Each of the applicant be released on furnishing personal bond of Rs. 40,000/- with a solvent surety in like amount to the satisfaction of the trial Court.