LAKHANU SAHU 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.82/2020, registered at Police Station - Kukdur, District : Kabirdham, for the offence under Section 376, 450 and 506 of the Indian Penal Code.

(3.) Applicant has committed forcible sexual intercourse with the prosecutrix, who is none other than his own Aunt [1] . The incident happed at about 12'O clock in the midnight on 24-7-2020 when the applicant forcibly entered into the house of the prosecutrix and committed forcible sexual intercourse and thereafter threatened to kill her if the incident is divulged.