Chakradhar Pradhan Vs State Of Chhattisgarh

Chhattisgarh High Court 24 May 2019 Miscellaneous Criminal Case (MCRC) No. 3508 Of 2019 (2019) 05 CHH CK 0038
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Criminal Case (MCRC) No. 3508 Of 2019

Hon'ble Bench

Rajani Dubey, J

Advocates

Shivendu Pandya, Salim Kazi

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 363, 366
  • Protection Of Children From Sexual Offences Act, 2012 - Section 12

Judgement Text

Translate:

Rajani Dubey, J

1. The applicant has preferred this application for grant of bail as he is arrested in connection with Crime No.116/2019 registered in Police Station

Devbhog, District Gariyaband for offence under Sections 363 and 366 of the IPC and Section 12 of the Protection of Children from Sexual Offences

Act, 2012.

2. Case of the prosecution is that the applicant has allegedly abducted the prosecturix on the pretext of marriage and kept her in some other place.

3. Learned counsel for the applicant would submit that the applicant is innocent and has been falsely implicated in the present offence.

4. Learned State Counsel would oppose the prayer for grant of bail to the applicant.

5. Having heard learned counsel for the parties and having gone through the material on record, this Court is inclined to release the applicant on bail.

6. Accordingly, the application is allowed and the applicant is directed to be released on bail on his executing a personal bond for a sum of Rs.25,000/-

with one surety for the like amount to the satisfaction of the trial Court. He is directed to appear before the trial Court on each and every date given

by the said Court.

From The Blog
Madras High Court Declares Hostels Are Residential Properties, Not Commercial: No Higher Tax or Tariff Allowed
Nov
13
2025

Court News

Madras High Court Declares Hostels Are Residential Properties, Not Commercial: No Higher Tax or Tariff Allowed
Read More
Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
Nov
13
2025

Court News

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
Read More