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Judgment
7 paragraphs · 239 wordsGautam Kumar Choudhary, J
Heard both the sides.
This bail application has been filed on behalf of Vishal Lohra who is in custody since 10.10.2025 in connection with Kairo P.S. Case No. 56 of 2025 for the offence registered under Sections 137(2), 111 and 61(2) of the BNS pending in the Court of learned S.D.J.M., Lohardaga is pressed into motion.
The instant case has been registered on the basis of complaint petition and the main allegation against the petitioner is that victim girl, aged 15 years was kidnapped by this Petitioner.
It is submitted by learned counsel for the petitioner that there is no material to show that any inducement was made by the petitioner, as the victim girl had left home at her own will. The incidence is said to have taken place on 29.04.2025, whereas the complaint was filed after lapse of three months i.e. on 03.07.2025. There is no allegation of sexual assault against the petitioner and as per the statement of the victim girl, she had married the petitioner. Further, the victim girl has stated her age to be more than 16 years in para 48 of the case diary.
Learned A.P.P. for the State opposed the prayer for bail.
Under the circumstances, the above-named petitioner is directed to be released on bail on furnishing bail bond of Rs.25,000/-(Twenty-Five Thousand) with two sureties of the like amount each to the satisfaction of the Court below