YURAJ PATEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on the application filed under Sec. 439 of Cr.P.C. This is the first bail application filed for grant of regular bail. The Applicant has been arrested on 5/9/2020 in connection with Crime No. 606 of 2020 registered at Police Station Sarangarh, District Raigarh (C.G.) for the offences punishable under Ss. 305, 34 of Indian Penal Code and Sec. 67, 67 (B) I.T. Act and Sec. 17 of the Protection of Children from Sexual Offences Act, 2012.

(2.) It is submitted by the learned counsel for the Applicant that the Applicant has been falsely implicated in this case. The co-accused (Manoj Patel) in this case was granted bail by this Court on 9/2/2021 in MCRC No. 8394 of 2020. Hence, the Applicant may be granted the bail.

(3.) The learned counsel for the State opposes the bail application and submits that there is serious allegation against the Applicant, as a result of which the victim of the case has committed suicide. Therefore, the application for bail may be rejected.