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Judgment
Heard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with Chitra P.S. Case No. 31 of 2019 corresponding to POCSO Case No. 14 of 2019, registered for the offences punishable under section 376(D), 341, 323, 342, 506, 34 of the Indian Penal Code and under section 4 of POCSO Act.
The prayer for bail of the petitioner was earlier rejected in B.A. No. 7222 of 2019. Learned counsel for the petitioner submits that 4 witnesses have already been examined and that the petitioner is in custody since 07.05.2019. However, it appears that the victim is yet to be examined.
In such view of the matter, I am not inclined to reconsider the prayer for bail of the petitioner. The same is, hereby, rejected with a liberty to the petitioner to renew his prayer for bail once the victim is examined.