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Judgment
7 paragraphs · 196 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 12.02.2023, has approached this Court for grant of regular bail in connection with Chitra P.S. Case No.13 of 2023 (POCSO Case No.18 of 2023) registered for the offence under Section 376(D) IPC and Section 6 of the POCSO Act, pending in the court of Addl. Sessions-III, Deoghar.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).
Innocence has been claimed and participation in the trial has been assured. It has been submitted that there is general and omnibus allegation and there is no specific allegation against this applicant. Charge has already been framed. On the above facts, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the nature of allegation and the statement of the victim, I am not inclined to enlarge the applicant (s) on bail. Accordingly, the prayer for bail of the applicant(s) stands rejected.