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Judgment
Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the
stamp reporter within two weeks after the lockdown period is over.
In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.
The petitioner has moved this Court for grant of bail in connection with Special POSCO Case No.70 of 2020 arising out of B.S. City (Mahila) P.S.
Case No.20 of 2020 registered under sections 366/376(1) of the Indian Penal Code and under Section 4 (1)/12 of POCSO Act.
The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has enticed away the victim minor girl. It is
further submitted that the allegations against the petitioner are all false and drawing attention of this Court to the statement recorded under Section 164
Cr.P.C. of the victim, it is submitted that the victim has categorically stated the she has married the petitioner and the learned Magistrate who
recorded the statement of the victim has assessed her age to be 18 years. It is next submitted that the date of birth of the victim is 07.07.2002 which is
evident from Annexure-2 at page no.15 which is the copy of the Central Board of Secondary Education, Delhi. It is next submitted that the petitioner
has been in custody since 19.07.2020 as has been mentioned in paragraph no. 12 of the bail application. It is lastly submitted that the petitioner
undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail.
The learned Addl. P.P. opposes the prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to
enlarge the above named petitioner on bail. Accordingly, the petitioner is directed to be released 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 A.S.J. 1st-cum-Special Judge, Bokaro, in connection
with Special POSCO Case No.70 of 2020 arising out of B.S. City (Mahila) P.S. Case No.20 of 2020 with the condition that the petitioner will
cooperate with the trial of the case.