PANKAJ MANJHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred the first bail application under Sec. 439 of CrPC for grant of regular bail as he is in jail since 11/5/2022 in connection with Crime No. 83/2022 registered at Police Chowki -Rairuma, Police Station - Dharamjaigarh, District - Raigarh, (C.G.) for the offence punishable under Ss. 376 of the IPC and Ss. 4 and 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) As per the prosecution case, it is alleged that on the pretext of marriage the applicant has committed sexual intercourse with the prosecutrix several times, due to this, she became pregnant and delivered a child. Based on this, offence has been registered against the present applicant.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in this case and the prosecutrix is doubtful, she has also been examined before the trial Court and she has not supported the case of the prosecution. The present applicant is in jail since 11/5/2022, and the trial may likely to take some time, therefore, looking to the facts and circumstances of the case, the application may be allowed.