ASHISH KUJUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this first bail application under Section 439 of CrPC, as he is arrested in connection with Crime No.14/2020, registered at Police Station Kunkuri, District Jashpur (CG), for the offence punishable under Sections 363, 366, 376 of the Indian Penal Code and Section 5(3), 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Applicant has committed forcible sexual intercourse with the prosecutrix, aged about less than 16 years.