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Judgment
10 paragraphs · 225 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 01.11.2022, has approached this Court for grant of regular bail in connection with Sadar (Ranchi) P.S. Case No.280 of 2021 (POCSO Case No.154 of 2022) for the offence under Sections 376(AB), 376(2)(n) IPC and Sections 4,6, and 8 of the POCSO Act, pending in the court of AJC-IV-cum-Spl. Judge, POCSO at Ranchi.
The applicant is an accused of committing rape upon minor girl.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and participation in the trial has been assured. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
From perusal of the record, it appears that there are six charge sheeted witnesses.
Considering the stage of the trial and the statement of the victim girl, I am not inclined to enlarge the applicant (s) on bail at this stage. Accordingly, the prayer for bail of the applicant(s) stands rejected.
However, trial court is directed to expedite the trial and conclude the same within nine months from this order.