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Judgment
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 Nawadih P.S. Case No.64 of 2020 corresponding to Special POCSO Case No.67 of 2020
registered under sections 354 (D), 506, 509 of the Indian Penal Code and Section 12 of POCSO Act and charge-sheet submitted under Section 376 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 outraged the modesty of the informant. It is
submitted that the allegation against the petitioner is false. Drawing attention of this Court towards the copy of the certified copy of the statement of
the victim recorded under Section 164 Cr.P.C., learned counsel for the petitioner submits that therein the victim has stated that she was in love with
the petitioner and physical relationship was established between them and she out of her own will went to the house of her uncle. It is next 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 11.07.2020
which is evident from para-6 of the instant 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-1st-cum Special Judge, Bokaro in connection with Nawadih P.S. Case No.64 of 2020 corresponding to Special POCSO Case No.67
of 2020 with the condition that he will co-operate with the trial of the case.