SANJAY GOURA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) The applicant has preferred this application for grant of bail as he is arrested on 16-5-2017 in connection with Crime No. 102/2017 registered in PS Vishrampur, Distt. Surajpur for offence punishable under Section 454, 354A and 506 of the Indian Penal Code 1860 and Section 8 of the Protection of Children from Sexual Offences Act, 2012 (in brevity 'POCSO Act').

(3.) Learned counsel for the applicant submits that after investigation charge sheet has been filed and the matter is pending before the Additional Sessions Judge (FTC), Surajpur as Sessions Trial No. 16/2017. As per allegation, on 8-5-2017 when prosecutrix aged about 13 years was taking bath at about 1 PM in the bathroom of Suresh Kumar situated in the kitchen garden, the neighbour i.e. the applicant came inside and touched the body of the prosecutrix. With this he sexually harassed and outraged the modesty of the prosecutrix thereafter the prosecutrix left the bathroom and returned to her home. Thereafter the prosecutrix and the family members were threatened to take life if the matter is reported to the police. He is the first offender. He will not commit any offence in future if granted bail. He may be granted bail as the trial may take time.