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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
On an allegation of attempting to commit sexual assault upon a five year old girl, the petitioner has been made accused in Keduadih P.S. Case No. 139 of 2016, registered for offence under Section 354B I.P.C . and under Section 8 of POCSO Act. During the trial neither the victim nor the informant has supported the prosecution case and they have been declared hostile. The petitioner is in custody since 23.11.2016.
The learned A.P.P. has 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 Addl. District and Sessions Judge-1st cum - SPL, Judge, Dhanbad in connection with Kenduadih P.S. Case No. 139 of 2016 corresponding to G.R. No. 4710 of 2016, with condition that he shall remain physically present during the trial on each and every date.
The instant application is allowed. Let a copy of this order be sent to the trial Court through FAX.