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Judgment
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.76/2016, registered at Police Station- Farasgaon, District Kondagaon (C.G.) for the offence punishable
under Sections 363, 366 and 376 of Indian Penal Code and Section 6 of the POCSO Act.
Case of the prosecution, in brief, is that on 01.09.2016, the present applicant abducted the prosecutrix and committed sexual intercourse with her
and thereby committed the aforesaid offence.
Learned counsel for the applicant would submit that the prosecutrix was major on the date of incident being her date of birth 23.03.1998 and she
has entered into marriage with the accused / applicant and the applicant has falsely been implicated in crime in question. He would also submit that the
applicant is in jail since 26.07.201, charge-sheet has already been filed, and no useful purpose will be served by detaining him in jail, therefore, he may
be released on regular bail.
On the other hand, learned counsel for the State would oppose the bail application and submits that in the Dakhil-Kharij register her date of birth is
mentioned as 02.02.2002 and as such the prosecutrix was minor at the time of incident and, therefore, no bail can be granted to the applicant.
I have heard learned counsel appearing for the parties and perused the case diary.
Taking into consideration the facts & circumstances of the case; further taking into consideration the nature & gravity of the offence; role of the
present applicant; and the statement of the prosecutrix, this Court is not inclined to release the applicant on regular bail.
Accordingly, the bail application filed under Section 439 of the Cr.P.C. is hereby rejected.
However, the trial Court is directed to expedite the trial.