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Judgment
18 paragraphs · 369 wordsHeard 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 Pathargama P.S. Case No.08 of 2020 corresponding to G.R. No.588 of 2020 (Special
POCSO Case No.20 of 2020) registered under Sections 366(A), 452/34 of the Indian Penal Code and Section 4 of POCSO Act and later on
cognizance has been taken under Section 366 (A), 376 (2-n) of the Indian Penal Code and Section 4 of POCSO Act.
Learned counsel for the petitioner submits that the allegation against the petitioner is that the petitioner has enticed away a minor victim girl. It is
submitted that the allegation against the petitioner is false. It is jointly submitted by the learned counsel for the petitioner and learned counsel for the
informant that the parties have settled the matter outside the court and in this respect learned counsel for both the parties draw the attention of this
Court towards page-24-25 of the brief which is the copy of the certified copy of the joint compromise petition filed by the parties in the court of
Sessions Judge-III, Godda cum Special Judge, Godda. 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 29.05.2020 which is evident from para-13 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 Special
Judge (POCSO), Godda in connection with Pathargama P.S. Case No.08 of 2020 corresponding to G.R. No.588 of 2020 (Special POCSO Case
No.20 of 2020) with the condition that he will co-operate with the trial of the case.