Jharkhand High Court
Manohar Sahu vs The State Of Jharkhand on 30 July, 2016
Author: Ananda Sen
Bench: Ananda Sen
In the High Court of Jharkhand at Ranchi
B.A.No.6190 of 2016
Manohar Sahu son of Dhaneshwar Sahu
resident of village Hanslata, P.O.Karaundi
P.S & Dist - Gumla...........................................Petitioner
VERSUS
The State of Jharkhand............................Opposite Party
CORAM: THE HON'BLE MR. JUSTICE ANANDA SEN
For the Petitioner : Mr.A.K.Chaturvedi
For the State :A.P.P
2/ 13.5.16. Heard learned counsel appearing for the petitioner and learned counsel for the State.
The petitioner is an accused in AHTU Gumla P.S. case no.61 of 2015 registered under Sections 363/365/366/370/371 of the Indian Penal Code, under Section 23 of Juvenile Justice Act, under Sections 14/16 of the Child Labour (Prohibition and Regulation) Act and under Sections 25/26 of the Inter State Migration Labour Act.
From the FIR itself it is clear that the occurrence had taken place in the year 2008-09, for which FIR has been lodged in the year 2015. The allegation against the petitioner is that in the year 2008-09, the petitioner had taken the girl of the informant to Delhi and the girl is still traceless.
Learned APP opposes the prayer for bail of the petitioner. Keeping in view the huge delay in lodging the FIR, I direct the petitioner, who is in custody since 11.5.2016, to be enlarged on bail on furnishing bail bond of Rs.10,000/- (Rupees ten thousand ) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, Gumla in AHTU Gumla P.S. case no.61 of 2015 corresponding to G.R.No.1088 of 2015.
(Ananda Sen, J.) ND/