GULSHAN DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Informant Kewal Chandra Diwar absent. His notice received with this indorsement that he does not reside there.

(2.) This is first bail application under Section 439 of the Cr.P.C. preferred by the applicant before this Court and no other bail application is pending before any other Court.

(3.) Perused the case diary provided by the learned counsel for the State in connection with Crime No.252/2018 registered at Police Station- Vidhan Sabha, District- Raipur (C.G.) for the offence punishable under Sections 363, 366, 376(2)I of Indian Penal Code and Section 4, 6 of Protection of Children from Sexual Offences Act.