SONU DHULIYA S/O OMKAR DHULIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the second bail application filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.326/2021 registered at Police Station-Jhagrakhand, District Koriya (CG) for the offence punishable under Ss. 376, 366 & 323 of the IPC and Sec. 4 of the POCSO Act, 2012.

(2.) First bail application of the applicant was dismissed as withdrawn with liberty to revive the same after examination of the prosecutrix vide order dtd. 9/3/2022 in MCRC No.948 of 2022.

(3.) Case of the prosecution, in brief, is that the applicant abducted the victim / prosecutrix and committed sexual intercourse with her and thereby committed the aforesaid offence.