DIGESHWAR SAHU Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard.

(2.) The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure for releasing him on regular bail during trial in connection with Crime No. 46/2015 registered at Police Station Palari, Civil & Revenue District Baloda Bazar-Bhatapara for the offences punishable under Sections 376, 363 & 366 of the Indian Penal Code and Section 4 of the Protection of Children from Sexual Offences Act.

(3.) Case of the prosecution is that applicant abducted and committed sexual intercourse with the prosecutrix on 14.02.2015 and thereby committed the aforesaid offences.