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Judgment
6 paragraphs · 174 wordsGautam Kumar Choudhary, J
Heard learned counsel for the parties.
The petitioner named above has been made accused in connection with Deori P.S. Case No. 148 of 2022 (POCSO Case No. 03 of 2023) for the offence under Section 366A of the Indian Penal Code, pending in the court of Special Judge, POCSO Act, Giridih.
It is submitted by learned counsel for the petitioner that there was no enticement on the part of the petitioner to make out the offence under Section 366A of IPC and the allegation of rape has not been corroborated in the statement of the victim made under Section 164 of Cr.P.C.
Learned counsel for the State has opposed the prayer for bail but has not disputed the factual assertion made by learned counsel for the petitioner.
Considering the facts and circumstances of the case, the petitioner, named above, 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 Court below.