BALRAMPURI GOSWAMI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard finally.

(2.) The applicant has preferred this application for grant of bail as he is arrested on 25-4-2017 in connection with Crime No. 146/2017 registered in PS City Kotwali, Dhamtari, Distt. Dhamtari (CG) for offence punishable under Section 419, 354D, 509B of the Indian Penal Code, 1860 (in brevity 'IPC'), Section 66D and 67A of the Information and Technology Act, 2000 (in brevity 'IT Act') and Section 12 of the Protection of Children from Sexual offences Act, 2012 (in brevity 'POCSO Act').

(3.) Learned counsel for the applicant submits that after investigation, police has filed charge sheet directly to the court of Special Judge under the POCSO Act/Additional Sessions Judge (FTC), Dhamtari, CG which is presently pending as Special Sessions Trial No. 156/2017 (Correct nomenclature will be Special Criminal case under the POCSO Act No. 156/2017.