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Judgment
6 paragraphs · 280 wordsRajesh Kumar, J
The applicant who is in custody since 05.09.2023 has approached this Court for grant of regular bail in connection with Daltonganj Town P.S. Case No.380 of 2023, registered for the offence under Section 366-A of IPC and charge sheet has been submitted under Sections 366A/ 376 of IPC and Sections 6/8 of the POCSO Act.
It has been submitted by learned counsel for the applicant(s) that complete set of F.I.R. alongwith its enclosure have been annexed with this bail application and there is no suppression on his/her part.
Innocence has been claimed and undertaking has been given for participation in the trial. It has been submitted by learned counsel for the applicant that only on the basis of suspicion he has been roped in this case. There is love affair between the parties. Further, the applicant has no criminal antecedent. On above basis prayer for bail has been made.
Learned Spl. P.P. has opposed the prayer for bail of the applicant.
Considering the period of custody and the nature of allegation, I am inclined to enlarge the applicant on bail. Accordingly, the applicant, named above, is directed to be released on bail, on furnishing bail bonds of Rs.10,000/- (Ten thousand only) with two sureties of the like amount each to the satisfaction of learned Exclusive Special Judge POCSO Act, Palamau in connection with Daltonganj Town P.S. Case No.380 of 2023, subject to the conditions that the applicant will submit self-attested copy of his Aadhaar Card and also give his mobile number before the learned court below which he will not change during pendency of this case without prior permission of the court.