SURAJ RAVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal has been filed by the appellant against order dated 06.08.2020, whereby his appeal under Section 438 CrPC for grant of anticipatory bail has been rejected.

(2.) The appellant is apprehending his arrest in connection with Crime No.113/2019 registered at Police Station- Sankargarh, District- BalrampurRamanujganj (CG) for the offence punishable under Sections 363, 365, 115, 376(2)(n), 34 of I.P.C. and Section 3,4,5,6 of POCSO Act, 3(2)(V) of SC/ST Act.

(3.) Prosecution case is that the prosecutrix is aged above 17 years and she was abducted by Mithu Ram and Heeramati Ravi and Rahul Das. She was kept in jungle. Later on , she was compelled to appear before the Court for marry with the co-accused Deepak Giri, in which, Rahul Das also assisted. It is alleged that thereafter, the prosecutrix was kept in unlawful confinement by Mithu Ram and Heeramati Ravi for sometime and she was subjected to rape by coaccused Deepak. As far as present appellant is concerned the allegation is that at the time, when Mithu Ram was not present, the present appellant Suraj with Heeramati used to keep the prosecutrix in unlawful confinement.