Chhattisgarh High Court: The High Court decided a regular bail application recently in which the offender was a young man aged about 25 years and a first time offender. He was charged under S. 354 IPC and S. 8 of POCSO Act for outraging the modesty of a 17 years old minor girl during a wedding ceremony.
Considering the fact that he was in jail for 2 months and 17 days and he being a first time offender, Chandra Bhushan Bajpai, J. said he was inclined to give the accused-applicant the last opportunity so that he doesn’t commit any offence in future and lives peacefully in the society.
The Court went on to add to the list of conditions for granting bail that the applicant was directed not to communicate/contact in any of the manner with the prosecutrix, family members and witnesses cited in the charge-sheet directly or indirectly and if something of this sort happens, and the prosecutrix may report the said act to the trial Judge. [Deepak Nag v. State of Chhattisgarh, 2017 SCC OnLine Chh 925, decided on 16.8.2017]
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