Chattisgarh High Court
Shatrughan Singh @ Raj Singh vs State Of Chhattisgarh 25 ... on 2 July, 2018
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 4357 of 2018
• Shatrughan Singh @ Raj Singh S/o Late Shri Radheshyam Singh Aged
About 38 Years R/o- Jai Hind Chowk, Lodhi Para, P.S. Pandari, Raipur,
Chhattisgarh
---- Applicant
Versus
• State of Chhattisgarh Through- The Station House Officer, Police Station
Pandari, Raipur, Chhattisgarh
---- Respondent
For Applicant : Shri B.D. Guru, Advocate
For Respondent/State : Shri S.K. Mishra, PL for the State
Hon'ble Shri Justice Goutam Bhaduri
Order On Board
02/07/2018
1. This is the First 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 20.09.2017 in connection with Crime No.277/2017 registered at Police Station Pandari, District Raipur (CG) for the offence punishable under Sections 376 & 511 IPC and Section 4 of the Protection of Children from Sexual Offences Act, 2012.
2. As per the prosecution case, a report was made by a lady that the present applicant who is her husband tried to outrage the modesty and commit rape of her own daughter. She stated that initially the matter was not reported but subsequently after consultation with her father, the instant report is made.
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3. Learned counsel for the applicant submits that the applicant has been falsely implicated and the complainant/wife is trying to lodge report right from 2008, however, subsequently this instant report has been made, therefore, the applicant may be released on bail.
4. Per contra, learned State counsel opposes the prayer for grant of bail.
5. Perused the statement of the victim as also the mother. Considering the same, I am not inclined to release the applicant on bail.
6. Accordingly, the bail application is dismissed.
Sd/-
Goutam Bhaduri Judge Ashu