AJAY DHRITLAHARE Vs. STATE OF C.G.

JUDGEMENT

(1.) THIS is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with crime No. 252/2014 registered at Police Station Baloda Bazar, District Baloda Bazar, for the offence punishable under Sections 363, 366 and 376 of IPC. Case of the prosecution, in brief, is that present applicant abducted prosecutrix Hemlata on 19.11.2012 and committed sexual intercourse with her till lodging of FIR on 22.06.2013.

(2.) LEARNED counsel for the applicant submits that the prosecutrix is consenting party and the applicant and prosecutrix are living together as husband and wife and is also having female child out of said wedlock, and therefore, the applicant may be released on bail.

(3.) I have heard the counsel appearing for the parties and perused the case diary.