HANSRAJ DEV YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this second bail application under Sec. 439 of the Cr.P.C. for grant of regular bail as he is arrested in connection with crime No.152/2020 registered in Police Station Sitapur, District Sarguja C.G. for the offence punishable under Ss. 366, 376(2)(N) of I.P.C. and Ss. 4, 5 and 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Earlier, the first bail application was dismissed as withdrawn vide order dated 28/01/2021.