PURUSHOTTAM YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard the matter finally.

(2.) This is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No.239/17 registered in Police Station -AJK, Distt.- Raigarh (CG) for the offence punishable under Section 354, 354-D (1) (i) of IPC and Section 8 of the Protection of Children from Sexual Offences Act, 2012 (in brevity 'POCSO Act') and Section 3 (1) (w) (i) and Section 3 (2)(v) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 (In brevity 'SCST Act").

(3.) Learned counsel for the applicant submits that the applicant has been arrested, investigation is not yet concluded, applicant is remanded by Judicial Magistrate First Class, Sarangarh Distt.- Raigarh (C.G.). Learned counsel for the applicant would submit that applicant is the first offender aged about 19 years and has no criminal antecedents and as per allegation when the prosecutrix, aged about 12 years, was standing in a public place along with her colleague, the applicant has used criminal force to outrage her modesty and pressed the breast of the prosecutrix. He will not commit any offence in future if granted regular bail. He may be granted bail as the trial may take time for its final disposal.