SATYA NARAYAN IN JAIL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has been arrested in connection with Crime No. 59 of 2002 registered at P.S. Lakhanpur for the offence punishable under Section 376, IPC.

(3.) A perusal of the order passed by the Court below shows that earlier learned Sessions Judge on two occasions i.e. 14-5-2002 and 19-6-2002 rejected the application for bail. The allegation is that when the prosecutrix was returning, the accused on the way caught hold of her, gagged her mouth and committed assault. It is stated that there are injuries on the person of prosecutrix.