SUKUMAR DAFADAR 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.81/2020 registered in Police Station: Balrampur, District Balrampur-Ramanujganj for offence under Sec. 376 (2)(b), 506, 376 (2)(a)(b) of the IPC and Ss. 4 and 6 of the POCSO Act, 2012.

(2.) This is the 3rd bail application on behalf of the applicant. The first bail application was dismissed as withdrawn with liberty to revive after examination of the prosecutrix and the second bail application was dismissed for non-compliance of the Court order.

(3.) The applicant has allegedly committed forcible sexual intercourse with the prosecutrix aged about 10 years at the time of incident. In her statement recorded during trial vide Annexure-A/4, the prosecutrix has not supported the case of the prosecution. She has denied the incident.