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Judgment
13 paragraphs · 250 wordsThis is an application filed under Section 439 Cr.P.C. for grant of bail to the applicant, who has been arrested in connection with Crime No.85/2017
registered at Police Station Rajgamar, District Korba (C.G.) for the offence punishable under Sections 363, 366 (a) and
The present applicant is in jail since 26.07.2017 in connection with the aforesaid Crime number.
The allegation against the present applicant as per the prosecution case is that, the present applicant is said to have ravished the prosecutrix
knowing well that she was a minor.
The counsel for the applicant submits that, while the applicant was in jail, the prosecutrix and her father both have been examined before the Court
below and both have not supported the case of the prosecution and have been declared hostile.
This aspect is not opposed by the State counsel.
Given the aforesaid facts and circumstance of the case particularly taking note of the fact that, the prosecutrix and her father both have not
supported the case of the prosecution, this Court is of the opinion that prima-facie a strong case for grant of bail has been made out.
Accordingly, the application for grant of bail is allowed. It is directed that the 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 Court for his appearance before the said Court as and
when directed.