SANTURAM CHHEDIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.101/2020 registered in Police Station: Chhuikhadan, District Rajnandgaon for offence under Sec. 363, 366 and 376 of the IPC and Ss. 4 and 8 of the POCSO Act, 2012.

(2.) This is the 2nd bail application on behalf of the applicant. The first bail application was dismissed with liberty to revive after examination of the prosecutrix.

(3.) The applicant has abducted the prosecutrix aged about 14 years and committed forcible sexual intercourse. In her statement to the police, she has made allegations of commission of rape, however, when examined in the Court, she has denied the incident.