AMRIT DHANSON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) The applicant has preferred this application for grant of bail as he is arrested on 2-6-2017 in connection with Crime No. 71/2017, registered in PS Kunkuri, Distt. Jashpur (CG) for offence punishable under Section 451, 354 of the Indian Penal Code, 1860, Section 8 of the Prevention of Child from Sexual Offences Act, 2012 (in brevity 'Act of 2012').

(3.) Learned counsel for the applicant submits that after investigation charge sheet has been filed and the matter is pending before the Addl. Session Judge/Special Judge under Act of 2012, Kunkuri, Distt. Jashpur as Special Criminal Case (Act of 2012) No. 19/2017. It is submitted that the applicant is aged about 52 years, he is first offender, he was never involved in his entire life in any such offence, he is in jail since long, trial may take some time. As per allegation, he pressed the breast of the prosecutrix aged about 12 years who is his grand daughter in relation. He will not commit any offence in future if granted bail. He may be granted bail as the trial may take time.