Akash Singh vs State of Jharkhand

Heard 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 Chanho P.S. Case No. 192 of 2019, corresponding to POCSO Case No.29 of 2020

registered under sections 366(A)/376/506 of the Indian Penal Code and Section 4 and 6 of POCSO Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has enticed away the minor victim girl and

committed rape upon her. It is submitted that the allegation against the petitioner is false. Drawing attention of this Court at page no.15 of the brief,

which is the report submitted by the Medical Officer, Sadar Hospital, Ranchi, learned counsel for the petitioner submits that the victim stated before

the Medical Officer that out of her own will she eloped with the petitioner and she did not agree for medical examination. It is then submitted that the

petitioner undertakes to co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 19.12.2019 as

mentioned in paragraph 13 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 Addl. Jud. Commissioner-IV-Cum- Spl. Judge-POCSO, Ranchi

in connection with Chanho P.S. Case No. 192 of 2019, corresponding to POCSO Case No.29 of 2020 with the condition that he will co-operate with

the trial of the case.