Rahil Tani vs State Of Jharkhand

Heard the parties through video conferencing. Learned counsel for the petitioner personally undertakes to remove the defects as pointed out by the

stamp reporter within two weeks after the lockdown period is over.

In view of the personal undertaking of the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the present.

The petitioner has moved this Court for grant of bail in connection with Jariyagarh P.S. Case No.03 of 2020 registered under sections 363 of the

Indian Penal Code and subsequently section 370(4)/120B of the Indian Penal Code were added.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner trafficked the victim illegally. It is further

submitted that the allegations against the petitioner are all false. It is then submitted by the learned counsel for the petitioner, drawing attention of this

Court to page nos. 13-14 of the brief which is the copy of the statement of the victim recorded under section 164 Cr.P.C., that in the said statement,

the victim has only alleged that two days prior to the occurrence, the petitioner introduced the victim to one Johan Horo. It is further submitted that the

main allegation is against the said Johan Horo and the petitioner is a female. It is next submitted that the petitioner has no criminal antecedent and she

has been in custody since 16.06.2020 as has been mentioned in paragraph no. 14 of the bail application. It is lastly submitted that the petitioner

undertakes to cooperate with the trial of the case. Hence, it is submitted that the petitioner be admitted to bail. The learned Addl. P.P. opposes the

prayer for bail. Considering the submissions of the counsels and the fact as discussed above, I am inclined to enlarge the above named petitioner on

bail. Accordingly, 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 Chief Judicial Magistrate, Khunti, in connection with Jariyagarh P.S. Case No.03 of

2020 with the condition that he will cooperate with the trial of the case.