DIWAKAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this bail application for grant of bail as he has been arrested in connection with Crime No.79/2020, registered at Police Station - Patan, District : Durg, for the offence under Section 363, 366 and 376 of the Indian Penal Code and Sections 4, 6 of the Protection of Children from Sexual Offences Act 2012.

(3.) Father of the prosecutrix lodged FIR (First Information Report) on 6-6-2020 informing that his daughter left the house in the afternoon of 5-6-2020 on the pretext of going to their shop, however, she did not return till evening and later on informed over his mobile that she will not be returning in the night. The informant did not name the person, who allegedly abducted his daughter.