SHATRUHAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is the Third Bail Application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been arrested on 20/9/2017 in connection with Crime No.277/2017 registered at Police Station Pandri, District Raipur (CG) for the offence punishable under Ss. 376 (2) (F) (i) and 511 IPC and Sec. 4 of the Protection of Children from Sexual Offences Act, 2012.

(3.) The First Bail Application bearing M.Cr.C. No.4357 of 2018 was dismissed on 2/7/2018. The Second Bail Application bearing MCRC No.940 of 2020 was dismissed on 28/2/2020.