Jharkhand High Court
Sarita Lakra @ Asrita Lakra vs The State Of Jharkhand ... ... ... Opp. ... on 13 April, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 2632 of 2018
Sarita Lakra @ Asrita Lakra... ... ... Petitioner
Versus
The State of Jharkhand ... ... ... Opp. Party.
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN.
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For the petitioner: Mr.Mohit Prakash, Advocate.
For the State: Addl. P.P.
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04/13.04.2018. Heard learned counsel for the parties.
The petitioner is an accused for the offence punishable under sections 363, 365, 367, 368, 370, 371 of the Indian Penal Code and under section 23/26 of the J.J. Act, under section 16/18 of the Bonded Labour Prohibition Act and under sections 25/26 of the Inter State Labour Migration Act.
It is alleged that this petitioner and others had taken the minor children of village Solangbira to New Delhi, where they engaged them in different houses. The victim returned and alleged that this petitioner has not paid her wages for the work taken by her.
This is a case of trafficking and the petitioner is in custody since 06.10.2017.
Since the victim returned and the petitioner is in custody since 06.10.2017, I am inclined to release the petitioner on bail. Accordingly, the petitioner, namely, Sarita Lakra @ Asrita Lakra 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 the learned Additional Sessions Judge-I, Gumla, in connection with case S.T. No. 8 of 2018, arising out of AHTU (Basia) P.S. Case No. 38 of 2016, corresponding to G.R. No. 644 of 2016.
(Ananda Sen, J) Sharma/