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Judgment
14 paragraphs · 208 wordsGoutam Bhaduri, J
This is the Second Bail Application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has
been arrested on 11.07.2017 in connection with Crime No.154/2017 registered at Police Station Urla, District Raipur (CG) for the offence punishable
under Sections 354, 323, 506, 34 & 376 IPC and Sections 3 (1) (b) (I) (II), 3 (2) (v) of the Scheduled Castes & Scheduled Tribes (Prevention of
Atrocities) Act, 1989.
The First Bail Application bearing M.Cr.C. No.3150/2018 was dismissed as withdrawn with liberty to repeat after examination of the prosecutrix on
26.06.2018.
As per the prosecution case, the present applicant along with the other co- accused has committed forceful rape with the prosecutrix on
13.06.2017.
Learned counsel for the applicant submits that the prosecutrix has been examined and she was a consenting party and the perusal of her statement
would demonstrate this fact, therefore, the applicant may be released on bail.
Per contra, learned State counsel opposes the prayer for grant of bail.
Perused the statement of the prosecutrix. After going through the statement, I am not inclined to release the applicant on bail.
Accordingly, the bail application is dismissed.