SANJAY KUMAR SEN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Proceedings of this matter have been taken up through Video Conferencing.

(2.) This is the first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant, who has been arrested in connection with Crime No.79/2021, registered at Police Station - Akaltara, District Janjgir-Champa (CG), for the offence punishable under Ss. 376 and 506 of IPC.

(3.) The case of the prosecution, in brief, is that the applicant has committed forcible sexual intercourse with the major prosecutrix and thereby he committed the offence.