KUMAR JOGI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on application for grant of bail.

(2.) Father of the prosecutrix Shri Santosh Tandan appears through video conferencing mode and state that he has no objection to grant of bail to the applicant.

(3.) The applicant has been arrested on 01.07.2020, on the allegation of having committed offence under Sections 363, 366, 376 [1] of the Indian Penal Code. He moved this application for grant of bail in connection with Crime No.223/2019 registered at Police Station- Pithora, District- Mahasamund (C.G.).