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Judgment
Defects are ignored.
The bail application of Md. Taslim in connection with Sadar (Chaibasa) P.S. Case No. 146 of 2019, corresponding to Spl. (POCSO) Case No. 09 of 2020, registered for the offences under Sections 354, 354A, 366A/34 of the Indian Penal Code, has been moved by Mr. Anjani Kumar, learned counsel for the petitioner and opposed by Mr. V.S. Sahay, learned A.P.P. for the State.
The proceeding has been conducted through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
The daughter of the informant was abducted by Md. Zahid and another person. She was however, rescued.
Mr. Anjani Kumar, learned counsel for the petitioner submits that the girl has already been rescued. He further submits that in the 164 Cr.P.C. statement of the victim, she has stated that she was forcibly taken on a Toto to the river side and thereafter to the house of another person. She has further stated that no indecent act has been committed with her. The petitioner is in custody since 31.12.2019 and the main accused namely, Md. Zahid has already been granted bail by a Co-ordinate Bench of this Court in B.A. No. 4223 of 2020.
Regard being had to the above facts, the above named 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-1, West Singhbhum at Chaibasa in connection with (Chaibasa) P.S. Case No. 146 of 2019, corresponding to Spl. (POCSO) Case No. 09 of 2020.