RESHAM LAL Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard. The applicant has moved this application under Section 439 of the Cr.P.C. for grant of regular bail in connection with Crime No. 174/2014 registered at Police Station Bilaigarh, District Balodabazar for offence punishable under Sections 363, 366, 376 of the IPC and 6 of the Protection of Children from Sexual Offences Act, 2012.

(2.) Case of the prosecution is that on 06-06-2014, the applicant kidnapped Ku. Kritika Sahu, aged about 17 years, thereafter, she was taken to Orissa, Jammu & Kashmir where the applicant committed sexual intercourse with her and thereby committed the offence.

(3.) Learned counsel appearing for the applicant submits that immediately after the incident the applicant married with the prosecutrix and they resided together as husband and wife. Learned counsel further submits that the applicant is in jail since 12-08-2014, therefore, he may be released on bail.