Imam Ansari vs State of Jharkhand

Heard the parties through Video Conferencing.

Learned counsel for the petitioner personally undertakes to remove the defects pointed out by the Stamp Reporter within two weeks after the

lockdown is over.

In view of the personal undertaking given by 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 Thakurgaon P.S. case no. 45 of 2020 registered under sections 341, 323, 448 506, 354, 34 of

the Indian Penal Code read with section 8/ 12 of POCSO Act.

Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner outraged the modesty of the minor

victim girl. 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 24.09.2020 as mentioned in paragraph 13 of the bail application and the

petitioner is ready and willing to co-operate with the trial of the case hence, the petitioner may be released on bail.

Learned Addl. P.P. opposes the prayer for bail of the petitioner. Considering the facts of the case, the petitioner is directed to be released 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 AJC, IV,

Ranchi in connection with Thakurgaon P.S. case no. 45 of 2020 subject to the condition that the petitioner will co-operate with the trial of the case.