BALLA ALIAS NAINDAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE applicant has preferred this application for grant of bail as he is arrested in connection with crime No. 153/2008 registered in Police Station Mungeli, bilaspur for offence punishable under Sections 363, 366 and 376 of I. P. C.

(2.) TAKING into consideration that according to the school admission register, the age of the prosecutrix on the date of incident i. e. 6. 5. 2008 was 17 years and 5 months and from the evidence available on record, the prosecutrix accompanied the applicant on her own free will and stayed with him for 2 days and she was recovered by the police on 9. 5. 2008, the application is allowed and it is directed that on applicant's furnishing a personal bond in the sum of Rs. 10,000/-with one surety of the like amount to the satisfaction of the trial Court, he shall be released on bail. Certified copies as per rules. Application allowed.