DHIRENDRA KUMAR GAUTAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the First 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 18/4/2021 in connection with Crime No. 70/2021 registered at Police Station Raghunathnagar Balrampur Ramanujganj C.G. for the offence punishable under Sec. 363, 366, 376(2) (n) of the Indian Penal Code and Sec. 6 of POCSO Act.

(2.) As per the prosecution case, report was lodged by the father of the victim that applicant enticed the victim and committed forceful sexual intercourse, therefore offence has been committed and FIR was lodged on 22/4/2021.

(3.) Learned counsel for the applicant submits that completely false case was made out and because of certain earlier dispute the report was lodged. He further submits that the applicant is in jail since 18/4/2021, therefore the present applicant may be released on bail.