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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with Special POCSO Case No. 07 of 2023 arising out of Mango (Olidih) P.S. Case No. 354 of 2022 for the offences registered under sections 363/366-A/379 of the Indian Penal Code and section 4 and 6 of POCSO Act, pending in the court of learned Special Judge, Exclusive POCSO Court, Jamshedpur.
Petitioner is alleged to have kidnapped the victim. He took her to his house, kept her for four days and repeatedly sexually assaulted her.
Statement of the victim has been recorded during the trial and she has given contesting evidence.
Considering the aforesaid facts, I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail stands rejected.
Learned Trial Court shall expedite the trial