Sona Singh vs State Of Jharkhand And Ors

Heard the parties through video conferencing.

Learned counsel for the petitioner undertakes to remove the defects pointed out by the stamp reporter within two weeks after the lockdown is over.

In view of personal undertaking given by the learned counsel for the petitioner, the defects pointed out by the stamp reporter are ignored for the

present.

The petitioner has been made accused in connection with Dandai P.S. Case No.104 of 2020 registered under Sections 354 (A), 376, 511 of the Indian

Penal Code and Section 8 of POCSO Act.

Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner outraged the modesty of the informant and

attempted to commit rape upon her. It is submitted that the allegation against the petitioner is false. It is next submitted that the petitioner undertakes

that he will not disturb or annoy the informant or any of her family members in any manner during the pendency of the trial. It is then submitted that

the petitioner undertakes to co-operate with the trial of the case. It is lastly submitted that the petitioner has been in custody since 20.11.2020 which is

evident from para-11 of the instant bail application. Hence it is submitted that the petitioner be released on bail.

Learned Addl. P.P. opposes the prayer for bail. Considering the facts of this case, the above named petitioner is directed to be enlarged 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 Sessions

Judge-I, Garhwa in connection with Dandai P.S. Case No.104 of 2020 with the condition that he will co-operate with the trial of the case and he will

not disturb or annoy the informant or any of her family members in any manner during the pendency of the trial.