SURENDRA KUMAR @ ARJUN GAUTAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) 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 on 27/7/2021 in connection with Crime No.459/2021 registered at Police Station Ambikapur, District Suguja (CG) for the offence punishable under Ss. 363, 366, 376 (2) (n), 376 (3) of I.P.C. and Ss. 5 (B)/6 of POCSO Act, 2012.

(3.) As per the prosecution case, the applicant enticed away the minor girl from the lawful custody of her parents and committed sexual intercourse on the pretext of marriage. Thereby the offence has been committed.