Sanat Kumar vs State Of Chhattisgarh

The applicant has preferred this bail application under Section 439 of Cr.P.C. in connection with Crime No.428/2017 registered at Police Station

Khamtarai, District Raipur (C.G.) for the offence punishable under Sections 376 & 342 of IPC.

Present is a repeat bail application.

The earlier bail application stood dismissed as withdrawn with liberty to revive the same after the prosecutrix has been examined vide order dated

13/12/2017.

The counsel for the applicant submits that, now after the prosecutrix has been examined he has filed this repeat bail application. He submits that,

perusal of statement of the prosecutrix would show that there is a great amount of contradiction and omission in her statement which make the case

of prosecution so also the statement of prosecutrix doubtful and thus prayed for releasing the applicant on bail.

The State counsel however opposing the bail application submits that, perusal of the statement of the prosecutrix would reveal that she has not

turned hostile, infact prima-facie supported the case of the prosecution and there is nothing in favour of the applicant and thus prayed for rejection of

bail application.

Given the aforesaid submissions made by the counsel for either side so also taking note of the statement of the prosecutrix where she has not

turned hostile, this Court is of the opinion that not a fit case for grant of bail at this juncture.

The present MCRC thus deserve to be and is accordingly stands dismissed.

Let the trial court appreciate the entire evidence of the prosecution and take a decision at the earliest.