SATISH SONI 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. 246 of 2015, registered in Police Station Supela, District Durg (CG), for offence punishable under Sections 376, 506 & 354 of the IPC.

(2.) The case of the prosecution, in brief, is that the applicant, who is maternal uncle of the prosecutrix, committed sexual intercourse upon her and also tried to outrage modesty of her sister namely Priya Soni and thereby he committed the aforesaid offence.

(3.) Mr. Rajeev Shrivastava, learned counsel appearing for the applicant would submit that the present applicant has not committed any offence and has been falsely implicated in the case. He would further submit that on 16-4- 2015 parents of the applicant lodged report (Annexure A/2) against the prosecutrix, her sister and mother with regard to threatening and blackmailing given by them for implicating the family members of the present applicant in a false case. Thereafter, as a counter blast, prosecutrix lodged the report against the present applicant to implicate him falsely. He would further submit that neither external nor internal injuries were found on the body of the prosecutrix and even medical report does not support the case of the prosecution. Therefore, present applicant may be extended the benefit of anticipatory bail.