Jharkhand High Court
Guddu Sah vs The State Of Jharkhand on 26 November, 2015
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 9240 of 2015
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Guddu Sah, S/o-Jay Sri Sah, Resident of Vill- Vanjariya, P.O. &
P.S.- Kochakat, Dist- Gopalganj (Bihar)
... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Mohit Prakash, Advocate
For the Opposite Party : Ms. Sadhna Kumar, A.P.P.
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02/26.11.2015Heard Mr. Mohit Prakash, learned counsel appearing for the petitioner and Ms. Sadhna Kumar, learned A.P.P. for the State.
The petitioner is an accused in connection with AHTU Gumla P.S. Case No. 42/2015 corresponding to G.R. No. 689/2015, S.T. No. 369/2015, registered for the offence punishable under Sections 367/370/371 of the Indian Penal Code, Section 23/26 Juvenile Justice Act and Section 14/16 of the Child Bonded Labour Act, pending in the Court of learned District and Additional Sessions Judge-I, Gumla.
It has been submitted by the learned counsel for the petitioner that the entire allegation made in the First Information Report has been falsified by the statement of the victim girl recorded U/s 164 of the Cr.P.C., in which she has categorically stated that she had called the petitioner. After eloping with the petitioner, marriage was also solemnized. It has also been submitted by the learned counsel for the petitioner that as per the medical report the doctor has ascertained that the age of victim girl as between 19 and 20 years. Learned counsel for the petitioner also submitted that the petitioner is in judicial custody since 06.07.2015.
Learned counsel for the State opposed the prayer for bail. Regard being had to the facts and circumstances of the case, and the statement of the victim girl recorded U/s 164 of the Cr.P.C., petitioner named above, is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each, to the satisfaction of learned District and Additional Sessions Judge-I, Gumla, in connection with AHTU Gumla P.S. Case No. 42/2015 corresponding to G.R. No. 689/2015, S.T. No. 369/2015.
(Rongon Mukhopadhyay, J.) Harilal/Alok