NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 3238 of 2023
Ramkumar Chelak S/o Devlal Chelak Aged About 22 Years Resident Of Rawanbhatha, Satnam Chowk, Ward No. 15, P.S. Khamtarai, District - Raipur Chhattisgarh. ---- Petitioner
Versus
State Of Chhattisgarh Through - Station House Officer, Police Station Khamtarai, District Raipur Chhattisgarh.
---- Respondent
For the Appellant/s :- Mr. Rekhraj Baghel, Adv. For the State :- Mr. Tarkeshwar Nande, PL _______________________________________________________________
Hon'ble Shri Justice Sachin Singh Rajput,
Order on Board
05.07.2023
The applicant has preferred this Second bail application
under Section 439 of the Cr.P.C. for grant of regular bail as he is
in custody in connection with crime No. 709 of 2022 registered in
Police Station Khamtarai, District Raipur, CG for offence
punishable under Section 376 of IPC and Section 4 of POCSO
Act. The first bail application was dismissed as withdrawn vide
order dated 30.11.2022 passed in MCRC No. 9475 of 2022.
2. After hearing counsel for the parties and perusing the
documents on record, this Court does not find any change in the
circumstances and therefore, the application for bail is hereby
rejected. However, looking to his detention period, the trial Court
is expected to expedite the trial.
Sd/-
(Sachin Singh Rajput) Judge
PAWAN
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