ANCHAL SINGH @ AJAY RATHORE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the first bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been arrested in connection with Crime No.33/2021 registered at Police Station- City Kotwali Dhamtari, District Dhamtari (C.G.) for the offence punishable under Sections 363, 366, 376 of Indian Penal Code and Sec. 6 of Protection of Children from Sexual Offences Act, 2012 and Sec. 3(2)(V) of the S.T./S.C. Act.

(2.) As per the prosecution case, a report was made by the mother of the prosecutrix that the applicant knowing fully well that the victim is minor girl enticed away from the lawful custody of her parents and thereafter committed forceful sexual intercourse. Thereby the offence has been committed.

(3.) Learned counsel for the applicant would submit that the victim has been examined before the Court below, she has completely disowned the incident and before this Court also the victim appeared through video conferencing and no objection was made for grant of bail; therefore, the applicant may be enlarged on bail.