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Judgment
The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 11.00 A.M. They have no complaint in respect to the audio and video clarity and quality.
Defects stand ignored for the present.
Heard learned counsel appearing for the petitioner and the learned counsel for the State, who opposes the prayer for bail of the petitioner.
The petitioner is an accused for allegedly committing offence punishable under Sections 363, 365, 368, 370 of the Indian Penal Code, Section 14, 15 of the Child Labour (Prohibition and Regulation) Act, Section 16, 18 of Bonded Labour system (Abolition) Act and Section 75, 79 of Juvenile Justice (Care & protection of Children) Act.
The statement of the victim girl has been recorded. She stated that she was taken to Delhi for house hold work and she was engaged to work in two houses. While she was working in one of the houses, she was paid her salary but another house owner did not pay any salary to her. Thereafter, she was handed over to Police and then she was sent back to her house. FIR was lodged after she returned from Delhi.
Taking into consideration the aforesaid fact, I am inclined to enlarge the petitioner on bail. Accordingly, petitioner namely, Fulmanti Kumari @ Mini Mundain is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of Additional Sessions Judge-I, Gumla in connection with S.T. No. 96 of 2020, arising out of A.H.T.U. (Gurdari) P.S. Case No. 08 of 2020 [G.R. No. 315/2020].
I direct the Jail Authority that before releasing the petitioner from jail, the Jail Authority should get the petitioner tested for COVID-19. If the report is positive, then the District Administration will immediately take steps to isolate the petitioner and get her treated in the COVID Center by following all the protocols.
This direction is given in the larger public interest and it should not be construed as a condition of bail.