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Judgment
Rajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 14.03.2023, has approached this Court for grant of regular bail in connection with Ranga P.S. Case No.23 of 2023 registered for the offence under Sections 363 and 366A IPC.
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 his part.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that they have solemnized the marriage. Investigation is already complete. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail and it has been submitted that the victim is minor as her age has been assessed as 17 years.
Considering the above facts and the statement of the girl recorded under Section 164 Cr.P.C., I am inclined to enlarge the applicant (s) on bail. Accordingly, the applicant(s), above named, is directed to be released on bail, on furnishing bail bond of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of the learned A.C.J.M., Rajmahal, in connection with Ranga P.S. Case No.23 of 2023 on the condition that the applicant(s) will submit self-attested photocopy of his Aadhaar Card(s) and also submit his mobile number(s) before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.