RANVIJAY SINGH Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has preferred the instant bail application under Section 438 of the Cr.P.C. for grant of anticipatory bail as he apprehends his arrest in connection with Crime No. 319 of 2013, registered in Police Station Katghora, District Korba (CG), for offence punishable under Sections 363, 366-A, 370/34 of the IPC.

(2.) Case of the prosecution is that co-accused Philomina Lakda took four girls namely Jaimuni Minj, Gayatri, Savita and Ramamuni to New Delhi in the month of March, 2004 and handed over them to co-accused Silvanti Chouhan and after some time three girls Gayatri, Savita and Ramamuni were brought back to Pathalgaon, by their fathers, but Jaimuni Minj was handed over to present applicant Ranvijay Singh by co-accused Silvanti Chouhan and Jaimuni Minj stayed in the house of present applicant Ranvijay Singh as maid servant till the report was lodged by her father on 23-11-2013 and registration of First Information Report in Police Station on 29-11-2013. On the basis of the FIR, offence under Sections 363, 366-A and 370/34 of the IPC was registered against the present applicant.

(3.) Mr. Abdul Wahab Khan, learned counsel appearing for the applicant would submit that the present applicant has not committed any offence, he is working as a Senior Manager in a company Sony Private Limited, Jaimuni Minj was working as maid servant in his house and she was not exploited by the present applicant or his family members which is evident from her statement under Section 161 of the Cr.P.C. He would further submit that there is no evidence to connect the present applicant with the crime in question, he has been falsely implicated in the instant case, therefore, the benefit of anticipatory bail may be extended to him.