Shivlal @ Chiman vs The State Of Madhya Pradesh on 9 September, 2014

[Cites 7, Cited by 17]

Madhya Pradesh High Court

Shivlal @ Chiman vs The State Of Madhya Pradesh on 9 September, 2014

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<p class="MsoNormal" style="margin-left:4.9pt;text-align:center;
mso-line-height-alt:5.0pt;page-break-before:always" align="center"><b style="mso-bidi-font-weight:
normal"><u><span style="font-family:&quot;Bookman Old Style&quot;;mso-bidi-font-family:
Tahoma;mso-ansi-language:HU" lang="HU">M.Cr.C. No.13529/2014</span></u></b></p>

<p class="MsoTitle" style="margin-left:-94.5pt;text-align:left" align="left"><span style="font-family:&quot;Bookman Old Style&quot;;text-decoration:none;text-underline:
none"><span style="mso-spacerun:yes">&nbsp;&nbsp; </span></span><span style="font-family:
&quot;Bookman Old Style&quot;">9/9/2014</span><span style="font-family:&quot;Bookman Old Style&quot;;
text-decoration:none;text-underline:none"> </span></p>

<p class="MsoNormal" style="text-align:justify;text-indent:.5in;line-height:150%"><span style="font-family:&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;
mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU">Shri P.S. Chouhan, Advocate
for the petitioner.</span></p>

<p class="WW-BodyText2" style="text-indent:.5in"><span style="font-family:
&quot;Bookman Old Style&quot;;mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">Shri
R.S.Shukla, Panel Lawyer for the State/respondent </span></p>

<span style="font-size:5.0pt;mso-bidi-font-size:12.0pt;line-height:150%;

font-family:"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-bidi-font-family:

Tahoma;mso-ansi-language:HU" lang="HU">  This is an application under section 439 of the Code of Criminal Procedure for grant of bail to petitioner for offence under Sections 363, 366, 376(2)(i), 506 of IPC and Section 6 of Protection of Children from Sexual Offence Act, 2012 in connection with Crime No.152/2014 of Police Station %u2013 Jhallar, District-Betul. <span style="font-family:"Bookman Old Style";text-decoration:none;text-underline:

none">According to prosecution, 24.7.2014 petitioner kidnapped the petitioner kidnapped the prosecutrix aged about 15 years and committed rape on her. Learned counsel for the petitioner submits that F.I.R. has been lodged after about two weeks of the incident i.e. on5.8.2014. Age of prosecutrix was 17-18 years according to birth record and ossification test.  In fact, it is a case of consent by a girl who has attained the age of discretion. Learned Panel Lawyer submits that allegations are serious and there is sufficient evidence to show that rape has been committed on a minor girl. In response, learned counsel for petitioner submits that petitioner is a young boy of 22 years of age having no criminal past and he is in custody since 5.8.2014 and prosecutrix did not support the case of the prosecution in investigation with full force. <span style="font-family:"Bookman Old Style";mso-fareast-font-family:Tahoma;

mso-ansi-language:HU" lang="HU">Considering the aforesaid, it is a fit case for grant of bail to the petitioner. <span style="font-family:"Bookman Old Style";mso-fareast-font-family:Tahoma;

mso-bidi-font-family:Tahoma;mso-ansi-language:HU" lang="HU">Petitioner Shivlal @ Chiman will be released on bail on his furnishing a personal bond in a sum of <b style="mso-bidi-font-weight:

normal">Rs.30,000/- with a sureity in the like amount to the statisfaction of trial court for his appearance in the trial court on dates to be fixed by that court during trial. This bail shall continue during the pendency of the trial. In the event of jumping the bail, this facility will be withdrawn from petitioner. Provisions of Section 437(3) Cr.P.C. shall apply to the petitioner. <span style="font-family:

"Bookman Old Style";mso-fareast-font-family:Tahoma;mso-ansi-language:HU" lang="HU">C.C. as per rules.                                         (Tarun Kumar Kaushal)                                                           Judge Irf <!--[if gte mso 10]> <style> /* Style Definitions */ table.MsoNormalTable {mso-style-name:"Table Normal";

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Madhya Pradesh High Court

Shivlal @ Chiman vs The State Of Madhya Pradesh on 9 September, 2014