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Judgment
Heard the learned counsels appearing for the parties and perused the documents on record.
Referring to the statement of the victim namely, Nikhat Praveen recorded under Section 164 Cr.P.C ., the learned counsel for the petitioner submits that the allegation in the First Information Report of committing rape is not confirmed by the victim herself. In her statement under Section 164 Cr.P.C . the informant-victim has alleged that the petitioner entered her room in the night and caught her hand, whereupon she slapped him. When she raised alarm the brother of the petitioner came there and handed him over to the police. The petitioner is in judicial custody since 09.03.2017.
The learned APP opposed the prayer for 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 Additional Sessions Judge-I, Jamshedpur in connection with Jugsalai P.S. Case No. 28/2017 corresponding to G.R. No. 643/2017 (S.T. No. 228/2017).
The instant application is allowed. Let a copy of the order be transmitted to the trial Court through ''Fax''.