VEDVYAS SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this second bail application under Sec. 483 of Bhartiya Nagarik Suraksha Sanhita 2023 for grant of regular bail as he has been arrested on 22/5/2024 in connection with Crime No.21 of 2024 registered at Police Station - Karpawand, District Bastar (CG) for alleged commission of offences under Ss. 354, 456 of IPC and Sec. 8 of the Protection of Children from Sexual Offences Act, 2012. Earlier first bail application of the applicant was rejected by this Court with liberty to revive the same after recording the statement of the victim vide order dtd. 5/8/2024.

(2.) The case of the prosecution, in brief, is that the applicant entered the house of the victim on 20/5/2024 she while she was with her younger brother and her friend and attempted to outrage her modesty. When the victim resisted, the applicant tried to lure her by offering Rs.500.00. Upon her shouting and seeing her friend, the applicant fled away from the spot. When her parents returned home, she informed them about the incident and thereafter lodged report in Police Station On the basis of the report lodged by the complainant, Police have registered the aforesaid offence against the applicant.

(3.) Learned counsel for the applicant would submit that the applicant has been falsely implicated and he has not committed any offence. He would further submit that there are contradictions in the statements of PW/1 victim and PW/2 father of the victim who turned hostile. He would further submit that the applicant is in jail since 22/5/2024 and more than 10 months have been lapsed and trial is likely to take sometime, therefore, the applicant may be granted bail.