SANDEEP JAIN @ SANDEEP MANOT 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 30/10/2021 in connection with Crime No.391/21 registered at Police Station Urla, District Raipur (CG) for the offence punishable under Ss. 363, 376 of IPC and Sec. 4 of POCSO Act.

(3.) As per the prosecution case, a report was made on 29/10/2021 at about 8 pm that the prosecutrix was going to some place at that time the applicant came there and thereafter took her in his car knowing fully well that she is a minor and thereafter committed forceful sexual intercourse.