PREETI PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since all the bail applications are arising out of same crime number and same Police Station, they are being heard and decided by this common order.

(2.) These are first bail applications filed under Sec. 439 of the Cr.P.C. for grant of regular bail to the applicants, who have been arrested in connection with Crime No. 538/2022 registered at Police Station Chirimiri, District : Manendragarh-Chirmiri-Bharatpur (C.G.) for the offence punishable under Ss. 363, 366A, 368, 376DA of I.P.C. and Ss. 4, 5 (g), 6, 17 of the POCSO Act.

(3.) Facts of the case, in brief, are that applicant Preeti Pandey allured minor victim/ prosecutrix and took her to Nagpur where she along with other applicants administered her some toxic substance in coca cola cold drink and thereafter co-accused Sahnawaz Ali, Anurag Shukla @ Annu @ Anna and Ahed Ahmed @ Sonu committed gang rape with the victim/prosecutrix. Based on above fact present crime has been registered against the applicants.