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Judgment
17 paragraphs · 329 wordsHeard the parties through video conferencing.
Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.
In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the
present.
The petitioner has been made accused in connection with AHTU (Gumla) P.S. Case No. 01 of 2020, corresponding to POCSO Case No.10 of 2020
registered under sections 363/365/366(A)/367/368/370/372 of the Indian Penal Code and Sections 25/26 of the Interstate Migrant Workman Act and
Sections 75/79 of the Juvenile Justice Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner enticed away the minor victim girl. It is
submitted that the allegation against the petitioner is false. Drawing attention of this Court at page nos.19 to 20 of the brief, which is the copy of the
certified copy of the compromise petition filed by the parties in the court of Additional Sessions Judge-I, Gumla, learned counsel for the petitioner
submits that because of interference of villagers, this false case has been instituted against the petitioner. It is next submitted that the petitioner
undertakes to co-operate with the trial of the case. It is further submitted that the petitioner has been in custody since 19.01.2020 as mentioned in
paragraph 17 of the bail application. Hence it is submitted that the petitioner be released on bail.
Learned Addl. P.P. opposes the prayer for bail.
Considering the facts of this case, the above named petitioner is directed to be enlarged 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 Additional Sessions Judge-I, Gumla in connection with AHTU
(Gumla) P.S. Case No. 01 of 2020, corresponding to POCSO Case No.10 of 2020 with the condition that she will co-operate with the trial of the case.