SHRILANKAR TELAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail during trial in connection with Crime No.1/2020, registered at Police Station Narayanpur, Distt. Narayanpur, for the offence punishable under Sections 354, 354A(1), 456 of the IPC and Section 8 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Case of the prosecution, in brief, is that the applicant entered into the house of the minor complainant and outraged her modesty and thereby committed the offence.

(3.) Learned counsel for the applicant submits that this is the first bail application filed on behalf of the applicant for grant of regular bail, the applicant has not committed any offence and he has been falsely implicated in the case. The applicant has been arrested on 18-1- 2020.