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Judgment
Heard the learned counsel appearing for the parties and perused the documents on record.
Referring to statement of the victim recorded under Section 164 Cr.P.C ., Mr. Awanish Ranjan Mishra, the learned counsel for the petitioner submits that the victim has contracted marriage with the petitioner and this marriage was not sanctioned by father of the girl Rubi Kumari, and that is the reason why the petitioner has been made an accused in Barhi P.S. Case No. 57 of 2017, registered for offence under Section 366-A/34 I.P.C . and Section 4 of the POCSO Act. It is stated that he is in judicial custody since 06.03.2017 and the police has already submitted charge-sheet in the instant case.
The learned A.P.P. opposed the prayer for grant of bail. Having regard to the facts and circumstances of the case, the petitioner, above-named, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Rupees Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Additional District Judge, Ist - cum- Special Judge (POCSO), Hazaribagh in connection with Barhi P.S. Case No. 57 of 2017 corresponding to G.R. No. 641 of 2017.
This application is allowed. Let a copy of this order be sent to the trial Court through FAX.