AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
16 paragraphs · 286 wordsGautam Chourdiya, J
The application is heard through Video Conferencing.
The applicant has preferred this first bail application under Section 439 of Cr.P.C. as he is in jail since 06.06.2020 in connection with Crime No.
33/2020 registered in Police Station Marwahi, District Gaurella-Pendra- Marwahi (CG) for the offence punishable under Sections 363, 366 & 376 of
IPC Sections 4 & 8 of POCSO Act.
As per prosecution case, the father of the prosecutrix lodged missing report at Police Station Marwahi to the effect that his minor daughter
(prosecutrix) aged about 16 years was missing since 31.05.2020, upon which the police registered the offence under Section 363 of IPC against
unknown person. During investigation, the prosecutrix was recovered from the possession of the applicant. The prosecutrix has stated that on pretext
of marriage, the applicant committed sexual intercourse with her against her will.
Learned counsel for the applicant submits that the applicant is an innocent person and has been falsely implicated in the crime in question. He also
M.Cr.C. No. 9263 of 2020 submits that the applicant is in jail since 06.06.2020 and conclusion of the trial is likely to take some time, therefore, the
applicant be released on bail.
On the other hand, learned counsel for the State opposes the bail application.
Considering the facts and circumstances of the case, considering the age of the prosecutrix i.e. 16 years and the offence registered under the
aforementioned Sections of IPC & POCSO Act and material available on record, without expressing any opinion on merits of the case, this Court is of
the opinion that present is not a fit case for releasing the applicant on bail. Accordingly, the application is rejected.