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Judgment
8 paragraphs · 216 wordsRajesh Kumar, J
Heard the parties.
The applicant, who is in custody since 04.11.2022, has approached this Court for grant of regular bail in connection with Herhanj P.S. Case No.43 of 2022 (Special POCSO Case No.01 of 2023) registered for the offence under Section 366A IPC and Section 8 of the POCSO Act, pending in the court of Addl. Sessions Judge-II-cum-Special Judge, POCSO, Latehar.
The applicant is an accused of kidnapping minor girl below the age of 15 years.
It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on her part.
Innocence has been claimed and participation in the trial has been assured. It has been submitted that they were having good relationship as because father of the girl was not liking this applicant, present false case has been lodged. On the above basis, prayer for bail has been made.
On the other hand, learned A.P.P. has opposed the prayer for bail.
Considering the above facts and the nature of allegations, I am not inclined to enlarge the applicant (s) on bail at this stage. Accordingly, the prayer for bail of the applicant(s) stands rejected.