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Judgment
Rajeev Kumar Dubey, J
This is second application filed under Section 439 of the Cr.P.C. for grant of bail. Applicant Rahul Lodhi was arrested on 23.05.2021 in connection
with Crime No.193/2021 registered at Police Station Naryavali, District Sagar for the offence punishable under Sections 363, 366A, 376(2) (N), 506 of
IPC and Section 5(L)/6 of POCSO Act.
The first bail application of the applicant has been dismissed as withdrawn by this Court vide order dated 23.06.2021 passed in
M.Cr.C.No.29621/2021.
As per the prosecution case, on 22.05.2021 applicant abducted the prosecutrix, who was minor, on the pretext of marriage and thereafter he sexually
exploited her.
Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in the offence. The applicant is a young boy.
Charge sheet has been filed. The applicant has been in custody since 23.05.2021 and conclusion of trial will take time, hence it is prayed that the
applicant be released on bail.
Learned counsel for the State opposed the prayer and submitted that applicant abducted a minor girl and sexually exploited her, so he should not be
released on bail.
Looking to the facts and circumstances of the case and the allegation that applicant abducted a minor girl on the pretext of marriage and sexually
exploited her, this Court is not inclined to grant bail to the applicant, at this stage.
Hence, the bail application is hereby dismissed. However, the applicant shall be at liberty to revive his prayer for grant of bail after recording the
statement of the prosecutrix.