SURESH KURRE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed under Section 439 of the Code of Criminal Procedure seeking grant of regular bail to the applicant in connection with Crime No. 257 of 2015 registered at P.S. Dharshiva, District Raipur (C.G) for the offence punishable under Sections 376, 34, 506 IPC.

(2.) As per the prosecution story, on 18.08.2015 a party was organized by the applicant wherein Khemupal and other persons also came there. After consuming liquor, Khemupal and applicant were talking each other. At that time, the prosecutrix was alone in the house. Subsequently Khemupal came to her house and caught hold of her and took her to a nearby dilapidated structure where he committed rape on her. Thereafter on the report of the prosecutrix, the case has been registered.

(3.) Learned counsel for the applicant submits that the entire allegations are against Khemupal and no allegation of rape has been attributed to the present applicant. He further submits that only the applicant has organized a party wherein Khemupal attended and went inside the house of prosecutrix, as such, Khemupal has committed offence and the applicant cannot be roped in. He further submits that the applicant is in jail since 19.08.2015 and prays for releasing the applicant on bail.