AI Structured Summary
Not yet generated for this judgment
Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with S.T. Case No. 324/2022 arising out of Kiriburu P.S. Case No. 20/2022 for the offences registered under section 376 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge-IV, Chaibasa at West Singhbhum.
Petitioner is said to have raped the victim.
Attention has been drawn towards Annexure-2 to the bail application which is the statement of the victim recorded during the trial. From perusal of it, it appears that she has given complete go-by of her case.
Considering the aforesaid facts, petitioner, above named, is directed to be released on bail on furnishing bail bonds of Rs. 20,000/- (Rupees twenty thousand) with two sureties of the like amount each, to the satisfaction of learned Additional Sessions Judge-IV, Chaibasa at West Singhbhum in connection with S.T. Case No. 324/2022 arising out of Kiriburu P.S. Case No. 20/2022.