SUKHLAL NIRALA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application under Section 439 of the Cr.P.C. for grant of regular bail as he is arrested in connection with crime No.16/2020 registered in Police Station Narayanpur, District Jashpur C.G. for the offence punishable under Sections 376, 313, 506 and 120B of the I.P.C. and Section 5, 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Case of the prosecution, in brief, is that main accused Rashid Khan, teacher in the school where the prosecutrix was studying, used to administer pills to the prosecutrix before subjecting her to rape. The prosecutrix became pregnant which got aborted by other accused persons by hatching conspiracy. Applicant is the maternal uncle of the prosecutrix whereas co-accused Shanti Bai Rajak is the aunt (bua ) of the prosecutrix. They have allegedly played important role in getting the prosecutrix aborted.