RAMKISHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.135/2021 registered in Police Station Pratappur, District Surajpur for offence punishable under Ss. 363, 366, 370, 370-A, 376(3), 120-B, 34 of Indian Penal Code and Sec. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) As per the prosecution case, a report was made by one Ramdani that her daughter went on 02/07/2021 to village hat and has not returned. Subsequently it was found that she has been taken to Allahabad and was kept in a hotel and she was sexually assaulted. Subsequently she was taken to Rajasthan as also she was subjected to sexual assault by Dhir Singh after marriage knowing fully well that the victim is a minor.

(3.) Learned counsel for the applicant submits that the victim has been examined before the Court and she has not supported the case of the prosecution, therefore the applicant may be released on bail.