ABC NIL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The victim along with her mother appeared virtually through concerned DLSA before this Court today and recorded 'objection' in granting bail to the applicant.

(2.) The present Revision under Sec. 102 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short"the Act,2015") has been preferred against the impugned order dtd. 4/6/2025 passed by the learned Additional Sessions Judge, Fast Track Court, District Janjgir-Champa in Criminal Appeal No.65/2025, upholding the order dtd. 29/5/2025 passed by the Principal Magistrate, Juvenile Justice Board, Janjgir-Champa (C.G.) rejecting the bail application of the applicant in connection with Crime No. 396/2025 registered at Police Station Janjgir (C.G.) for the offence punishable U/s 62(2) (M) of BNS and U/s 6 of the POCSO Act.

(3.) As per the prosecution's case, mother of the victim/complainant appeared at the police station Janjgir on 9/5/2025 and lodged a report that her minor daughter/victim had stomach pain and was taken to the district hospital on 7/5/2025. Where the doctor advised to get sonography done. After getting sonography report, she came to know that the victim is 07 months pregnant and was told to deliver. When the complainant questioned the victim in this regard, she told that the child in conflict with the law had physical relations with her since the time of Diwali in the year 2024, due to which she became pregnant. After which the victim gave birth to a girl child. Based on victim's mother complaint, offence has been registered against the applicant.