Raja Ansari @ Bathkara @ Md. Thair Ansari 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 Special (POCSO) Case No.87 of 2019 arising out of Chirkunda P.S. Case

No.120 of 2019 registered under sections 452/354/511 of the Indian Penal Code, Section 8/12 of POCSO Act.

The learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner outraged the modesty of the minor girl. It is

further submitted that the allegations against the petitioner are all false. It is next submitted that the petitioner has been in custody since 16.07.2019 as

has been mentioned in paragraph no. 19 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 Spl. 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 Additional Sessions Judge-IX, Dhanbad, in connection

with Special (POCSO) Case No.87 of 2019 arising out of Chirkunda P.S. Case No.120 of 2019 with the condition that the petitioner will cooperate

with the trial of the case.