Goutam Bhaduri, J
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.
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.