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Judgment
Vimla Singh Kapoor, J
This is the first bail application filed under Section 439 of the Code of Criminal Procedure for grant of bail to the applicant who has been arrested in
connection with Crime No. 390/2016 registered at Police Station Pathariya District Mungeli, (C.G.) for the offence punishable under Sections
363,366,376 IPC and section 4 and 6 POSCO Act.
As per prosecution case, on 09.11.2016 complainant Sitaram lodged a missing report that his daughter was missing and on the basis of missing
report, the applicant was arrested and the prosecutrix was recovered from him.
Learned counsel for the applicant submits that the prosecutrix has been examined before the Court below and she has not supported the case of the
prosecution. He further submits that there is no previous antecedents against the applicant and he is in jail since 18.06.2018, therefore, he may be
enlarged on bail.
Per contra, learned State counsel opposes the prayer for grant of bail.
Considering the facts and circumstances of the case and the fact that the prosecutrix has not supported the case of the prosecution and further
taking into the fact that the applicant is in jail since 18.06.2018, I am inclined to release the applicant on 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.