Chhoti Tudu @ Chhoti Kisku vs State of Jharkhand

Heard the parties through Video Conferencing.

The petitioner has been made accused in connection with Ranga P.s. case no. 96 of 2019 instituted under sections 323, 370, 372, 406, 504, 506/34

of the Indian Penal Code.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner under the guise of

providing job to the victim, has sold her in Delhi as bonded labour and for three years she was not allowed to go to her house and suddenly the

victim met with Sunil Kisku and thereafter, Sunil Kisku informed the victim's father, then the victim was rescued. It is then submitted by

learned counsel for the petitioner that the allegation against the petitioner is false. It is further submitted by learned counsel for the

petitioner that the petitioner has been in jail custody since 05.02.2020 as mentioned in the paragraph 1 of the bail application and the

petitioner is ready and willing to co-operate with the trial of the case and also undertakes to pay Rs. 5,000/- as ad interim victim compensation

to the informant without prejudice to his defence hence, the petitioner may be released on regular bail.

Learned Addl. P.P. opposes the prayer for regular bail of the petitioner.

Considering the facts of the case, the petitioner is directed to be released on bail on depositing Rs. 5,000/- by way of demand draft drawn in

favour of informant as ad interim victim compensation and 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 ACJM, Rajmahal in connection with Ranga P.s. case no. 96 of 2019 subject to the

condition that the petitioner will co-operate with the trial of the case.

In case of depositing aforesaid demand draft by the petitioner, learned court below is directed to issue notice to the informant and release the

demand draft in her favour on proper identification forthwith.