Ajay Kumar Netam vs State Of Chhattisgarh

This is the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has

been arrested in connection with Crime No.26 of 2020, registered at Police Station - Ambagarh Chauki, District - Rajnandgaon, Chhattisgarh for the

offence punishable under Sections 363, 366 and 376 of the Indian Penal Code and Sections 4 and 6 of the Protection of Children from Sexual

Offences Act, 2012.

Learned counsel for the applicant submits that the applicant is in jail since 5.2.2021 and has been falsely implicated in this case. The prosecutrix

was not minor on the date of incident and she had been a consenting party throughout. Hence, it is prayed that the applicant be enlarged on bail.

On the other hand, learned counsel for the State opposes the bail application and the submissions made in this respect. It is submitted that the

prosecutrix was minor on the date of incident and her consent is immaterial. Hence, no case is made out for grant of regular bail to the applicant.

Complainant - Brijlal Kureti is present before this virtual Court through the Help-Desk of the DLSA, Rajnandgaon, District Rajnandgaon. He made

a statement that he has no objection in grant of bail to the applicant.

Heard counsel for both the parties and perused the case diary.

According to the prosecution case, it is alleged that this applicant abducted the minor prosecutrix of age below 16 years, kept her in his custody,

exploited her sexually on pretext of marrying her regarding which, the offences have been registered against him.

Considered the submissions and the documents present in this case. Looking to the statement of no objection given by the complainant, I feel

inclined to grant regular bail to the applicant.

Accordingly, the bail application filed under Section 439 of the Cr.P.C. is allowed.

It is directed that applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.25,000/- with one surety in the like sum to the

satisfaction of the concerned trial Court, for his appearance as and when directed. In case any default is committed by the applicant/s in appearing

before the concerned trial Court, this order granting bail shall stand cancelled automatically.