DUBRAJ KUSHWAHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The prosecutrix appeared through the video conferencing from the Help Desk, DLSA, District Balrampur-Ramanujganj and did not oppose the bail application.

(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.173/2022 registered at Police Station Raghunathnagar, District Balrampur-Ramanujganj (CG) for the offence under Ss. 457, 376(2)(N) the IPC and Sec. 6 of the Protection of Children from Sexual Offences Act.