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Judgment
This is the First bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 01/2026 registered at Police Station : Naimed, District : Bijapur (C.G.) for the offence punishable under Sections 137(2), 87, 64(2)(M) of the Bhartiya Nyaya Sanhita, 2023 and Sections 4(2) and 6 of the POCSO Act.
The prosecution story in brief is that minor victim was lured by the Applicant by making acquaintance with her and promising to marry her. Firstly, he took her to his home in Village Kuynar in the month of February-2025 and forcibly made physical relations with her. Then, knowing the victim to be a minor, he lured her and took her to Bhairamgarh and kept her in a rented house and forcibly made physical relations with her several times till 04.01.2026. When the same was informed by the victim to his brother, they went to the police station on 12.01.2026 and lodged a report. On the basis of complaint, police registered offence as stated above and arrested the applicant.
Learned counsel for the applicant submits that the applicant was in consensual relationship with the victim and he has been falsely implicated in the present case. He further submits that prosecutrix has been examined before the learned Trial Court where she has not supported the case of prosecution. He also submits that the applicant has no criminal antecedents and he is in jail since 15.01.2026, conclusion of the trial may take some time, therefore, he prays for grant of regular bail to the present applicant.
On the other hand, the learned State counsel opposes the bail application of the present applicant and submits that the present applicant/accused lured the minor girl and sexually assaulted her on the pretext of marriage, therefore, the applicant is not entitled for grant of regular bail.
I have heard learned counsel for the parties and perused the case diary.
It transpires that victim appeared before this Court on 31.07.2026 through video conferencing and submitted that she has no objection for grant of bail to the applicant. Considering the facts and circumstances of the case and from perusal of the evidence of the victim recorded before the learned Trial Court, it appears that victim has not supported the case of prosecution and denied the suggestions put forth by the public prosecutor. Also considering the fact that applicant has been in jail since 15.01.2026, the trial is likely to take sometime for its conclusion, I am of the opinion that the applicant is entitled to be released on bail in this case.
It is directed that in the event of the applicant executing a personal bond for a sum of Rs. 50,000/- to the satisfaction of the concerned trial Court, he shall be released on bail on the following conditions:-
he shall make himself available for interrogation by the police officer as and when required;
(b)he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the Court; and
he shall not act in any manner which will be prejudicial to a fair and expeditious trial.
The observation made hereinabove is for the purpose of deciding this bail application only, the learned trial Court shall decide the case on its own merits.