Jharkhand High Court
Nipen Karmakar @ Nipen Kamakar vs The State Of Jharkhand .... .... Opp. ... on 14 December, 2022
Author: Subhash Chand
Bench: Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No.11276 of 2022
Nipen Karmakar @ Nipen Kamakar ..... ... Petitioner
Versus
The State of Jharkhand .... .... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Petitioners : Md. Yasir Arafat, Advocate
For the State : Mrs. Shweta Singh, A.P.P.
For the Informant : Mr. Jai Shankar Tripathi, Advocate
For the Victim : Mr. Shashi Kant Thakur, Advocate
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05/14.12.2022 Heard learned counsel for the applicants and learned A.P.P. for the
State as well as learned counsel for the informant.
This bail application has been filed on behalf of the above named applicant with prayer to release on bail in connection with Ranga P.S. Case No.62 of 2022 under Sections 363/366-A of the Indian Penal Code pending in the court of learned A.C.J.M., Rajmahal.
Learned counsel for the applicant has submitted that the F.I.R. of this case was lodged by the father of the victim with the allegations that his 17 years old minor daughter was enticed away by Nipen Karmakar on 04.07.2022 with intent to have illicit relation with her.
Learned counsel for the applicant has submitted that the victim was recovered and as per matriculation certificate, the victim was major. It is further submitted that though victim in her statement under Section 161 Cr.P.C. supported the prosecution story, yet nothing is on record to show that the applicant had enticed her with intent to have any illicit relation with her. The applicant has been languishing in jail since 17.08.2022.
Learned A.P.P. appearing on behalf of the State as well as learned counsel for the informant vehemently opposed the contentions made by the learned counsel for the applicant.
In view of the submissions made and materials on record, the bail application of the applicant is hereby allowed. Let the applicant be released on bail on furnishing bail bond of Rs.25,000/-(Rupees Twenty Five Thousand) with two sureties of the like amount to the satisfaction of the court concerned in aforesaid case.
(Subhash Chand, J.) Rohit