Rahul Singh 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 Kolebira P.S. Case No.01 of 2020 (Spl. POCSO No.2 of 2020) registered

under sections 363/376DA/506 of the Indian Penal Code and under Section 4/6/8 of POCSO Act.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has committed gang rape upon the minor

victim girl. It is further submitted that the allegations against the petitioner are all false and drawing attention of this Court to the statement of the

victim recorded under Section 164 Cr.P.C., it is submitted that the victim has not taken the name of the co-accused persons though the victim claimed

to identify the persons who ravished her but the petitioner has not been put to T.I. Parade. It is next submitted that the story in the FIR is highly

doubtful as the father of the victim who is the informant of the case has stated that the victim disclosed the name of the petitioner to him of having

committed rape upon her. It is next submitted that the petitioner has been in custody since 02.01.2020 as has been mentioned in paragraph no. 1 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 A.S.J.-cum-Spl. Judge, POCSO Act, Simdega, in

connection with Kolebira P.S. Case No.01 of 2020 (Spl. POCSO No.2 of 2020) with the condition that the petitioner will cooperate with the trial of

the case.