VIRENDRA SOREN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the second 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.158/2022 registered at Police Station- Lundra, District-Surguja (C.G) for the offence punishable under Ss. 363, 366, 376 (2) (n) of the IPC and Sec. 6 of the POCSO Act.

(2.) The earlier bail application of the applicant was dismissed on merits vide order dtd. 9/8/2023 passed in MCRC No.4580/2023 with liberty to the applicant to revive his bail application after examination of the prosecutrix.

(3.) Prosecution case, in brief, is that the present applicant abducted the minor girl and committed sexual intercourse with her on the false pretext of marriage. Based on the above allegations, the aforesaid offence has been registered against the present applicant.