AI Structured Summary
Not yet generated for this judgment
Judgment
Ambuj Nath
Heard the parties.
Petitioner has been made accused in connection with Gandey P.S. Case No. 28 of 2024 corresponding to POCSO Case No. 59 of 2024 for the offences registered under sections 376(2)(n) of the Indian Penal Code and section 4/8 of POCSO Act, pending in the court of learned Special Judge, POCSO Act, Giridih.
Bail application of the petitioner was earlier rejected by this court vide B.A. No. 6531 of 2024 by order dated 04.10.2024.
Petitioner is said to have established consensual physical relationship with the victim who is a minor girl aged about 16 years.
It was submitted that the statement of the victim and her mother has been recorded in which they have stated that the petitioner has not solemnized marriage with the victim, that’s why, this case has been instituted.
Learned A.P.P has opposed the prayer for bail and submitted that the victim has stated that the petitioner has established consensual physical relationship with her. It was further submitted that the victim is a minor girl aged 16 years old.
Considering the nature of allegation, I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail stands rejected.
Learned Trial Court shall expedite the trial and conclude the same preferably within a period of six months from the next date fixed for recording of the evidence.