Rajendra Kurre vs State Of Chhattisgarh

Rajendra Chandra Singh Samant, J

This is the first bail application filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has been arrested in connection with Crime No.83/2018 registered at Police Station- Dabhra for the offence punishable under Sections 456, 354, 506, 34 of the Indian Penal Code and Section 8 of the Protection of Children from Sexual Offences Act, 2012.

Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in this case on the basis of the false allegation levelled by the prosecutrix. Hence, it is prayed that applicant be enlarged on regular bail.

Learned State counsel opposes the bail application and submissions made in this respect. It is submitted that on the date of incident, the Applicant tried to outrage the modesty of the prosecutrix, a minor who is below 14 years of age, as such no case is made out for grant of bail. Hence, he is not entitled for grant of regular bail.

Heard learned counsel for both the parties and perused the case diary.

Taking into consideration the facts and circumstances of this case, particularly the fact that the prosecutrix in her statement under Section 164 of Cr.P.C. has not stated anything about outraging her modesty, I am of the opinion that this is a fit case where applicant should be released on regular bail.

Accordingly, the bail application filed under Section 439 of Cr.P.C. is allowed. It is directed that the applicant shall be released on bail on his furnishing a personal bond for a sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the concerned trial Court, for his appearance as and when directed.