ALAM SAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have preferred this second bail application under Sec. 439 of the Cr.P.C. for grant of bail as they have been arrested in connection with Crime No.239/2020, registered at Police Station Rajpur District Balrampur Ramanujganj (CG), for the offence under Ss. 363, 376(D), 376(3), 365, 344, 120(B) of IPC; Ss. 5 and 6 of the POCSO Act; and Ss. 5/180, 4/181, 146/96, 39/192 of the Motor Vehicle Act.

(3.) The first bail applications bearing MCRC No.7933 of 2021 and 7941 of 2021 were dismissed by this Court on 21/1/2022 with liberty to file afresh after examination of the prosecutrix.