CHAITAN NAGWANSHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Despite service of notice, the prosecutrix has not appeared before this Court.

(3.) This is an 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.312/2021 registered at Police Station Lailunga, District Raigarh (CG) for the offence punishable under Ss. 376, 323, 34 of the IPC and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act.