HATIM KHAN @ BODU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Case of the prosecution, in brief, is that applicant abducted the minor prosecutrix on 19.9.2015 and committed sexual intercourse with her against her will and thereby committed the aforesaid offences.

(3.) Counsel for the applicant submits that the applicant has been falsely implicated in the offence in question as he has not committed any offence. He further submits that the prosecutrix and her father both have been examined during trial and they have not supported the case of the prosecution and they have been declared hostile. He also submits that applicant is in jail since 21.09.2015; charge sheet has already been filed and no custodial interrogation is required and, therefore, the applicant may be released on bail.