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Judgment
11 paragraphs · 177 wordsHeard.
The applicant has been arrested in connection with Crime No.148/2016 registered at Police Station- Than Khamhariya, District â€" Bemetara
(C.G.) for alleged commission of offence under Sections 376, 450, 506 of Indian Panel Code and Section 5 and 6 of the Protection of Children from
Sexual Offences Act, 2012.
This is repeat bail application. Earlier bail application has been dismissed as withdrawn.
Case of the prosecution is that the applicant committed rape on the prosecutrix, a minor.
Learned counsel for the applicant would submit that the applicant has not committed any offence and has been falsely implicated in the crime. He
further submits that the prosecutrix statement has been recorded before the Court and the same is highly shaky, full of contradictions and therefore
liable to be disbelieved. At the stage of granting bail this Court did not require to closely scrutinized the evidence of record.
Taking into consideration the nature and gravity of allegation, without commenting on merit, I am not inclined to grant bail. The application is
therefore, rejected.