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Judgment
19 paragraphs · 371 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioner has been made accused in connection with Special POCSO Case No. 19 of 2020 arising out of Ramgarh P.S. Case No.76 of 2020
registered under sections 366-A & 34 of the Indian Penal Code whereby the cognizance has been taken under Section 366 A of the Indian Penal
Code and Section 4 of POCSO Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner enticed away with the minor victim girl for
solemnize marriage with her. It is submitted that the allegation against the petitioner is false. It is next submitted that drawing attention of this Court
towards Annexure-2 at page nos.20 - 21 which is the copy of the certified copy of statement of the victim recorded under section 164 Cr.P.C.
whereins she has stated that the petitioner is a friend of her and out of her own volition she went to Ranchi with the petitioner and earlier, her family
member instituted a case against the petitioner in Rajrappa Police Station and agreed to solemnize marriage between the victim and the petitioner. It is
next submitted that the petitioner undertakes to cooperate with the trial of the case. It is further submitted that the petitioner is in custody since
09.03.2020 as mentioned in paragraph 16 of the bail application. Hence it is submitted that the petitioner be released on bail.
Learned Addl. P.P. opposes the prayer for bail.
Considering the facts of this case, the above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs.25,000/- (Rupees twenty
five thousand) with two sureties of the like amount each to the satisfaction of learned Additional Sessions Judge-I, Ramgarh in connection with with
Special POCSO Case No. 19 of 2020 arising out of Ramgarh P.S. Case No.76 of 2020 with the condition that he will cooperate with the trial of the
case.