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Judgment
18 paragraphs · 339 wordsHeard 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 Parsudih P.S. case no. 309 of 2018 (S.T. No. 270 of 2019) instituted under Sections 363,
366A of the Indian Penal Code.
Learned counsel appearing for the petitioner submits that the allegation against the petitioner is that the petitioner enticed away 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 admittedly, the victim went with the petitioner and stayed with him and also solemnized marriage with him in a temple though it is
claimed by the victim that the said marriage was without her consent but it is highly unlikely that a marriage in a public place like temple can take
place without consent of one of the parties to the marriage. It is further submitted by learned counsel for the petitioner that the petitioner has been in
jail custody since 04.01.2019 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 Additional
Sessions Judge VII, Jamshedpur in connection with Parsudih P.S. case no. 309 of 2018 (S.T. No. 270 of 2019) subject to the condition that the
petitioner will co-operate with the trial of the case.