CHANDA BASOD Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this bail application under Section 439 of Cr.P.C. in connection with Crime No.33/2017 registered at Police Station Ajak, Ambikapur, District Surguja (C.G.) for the offence punishable under Sections 363, 366, 366-A, 368, 376(2)(>), 370(5), 370(A)(I)(II), 372, 344, 374, 34 of IPC and Section 5(A), 6, 17 of POCSO Act and Section 3(2-5) SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Present applicant is in jail since 21/05/2017.

(3.) The allegation against the present applicant as per the prosecution case is that, the present applicant in the garb of providing good employment in Delhi to two of the minor Adivasi girls from District Ambikapur had taken them from their house and enroute they were kept at different places and thereafter on the night of 07/09/2016 it is alleged that the present applicant along with the co-accused Amresh have given shelter to the minor Adivasi girls at the latter's residence. Further, they had called upon three persons from the village of whom one of them is said to have committed rape with the prosecutrix. Thereafter she is said to have somehow managed to escape from the clutches of these people and have gone and informed the villagers and lateron to the police authorities. An F.I.R. in this regard was lodged on 10/09/2016.