TARUN GANIR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this frst bail application under Sec. 439 of the Cr.P.C. for grant of regular bail as he is in custody in connection with crime No. 86 of 2022 registered in Police Station Dalli Rajara, District Balod, CG for offence punishable under Ss. 37c6(22((2n(, 37c6(23( and 313 of IPC and Ss. 4, 5(2L( and 6 of POCSO Act.

(2.) Case of the prosecution in brief is that the applicant took away the minor prosecutrix on the pretext of marriage and committed forcible sexual intercourse with her.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence and has been falsely implicated in the case. He further submits that the prosecutrix has been examined before the Court below but she has not supported the case of the prosecution and applicant is in jail since 11/4/2022 and therefore, he may be enlarged on bail.