MOHIT GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.108/2019 registered at Police Station Pratappur, District Surajpur (CG) for the offence punishable under Sections 363, 366(A), 376, 376(2) (D) of the IPC and Sections 4, 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The applicant allegedly abducted the prosecutrix and took her from Wadrafnagar to Renukot and then, to Bareli. The prosecutrix stayed with the applicant at Bareli for about 5 months, where-from, she was recovered on 22.1.2020.