Jharkhand High Court
Sunil Kumar Alias Sunil Kumar Singh vs The State Of Jharkhand on 22 May, 2015
Author: Amitav K. Gupta
Bench: Amitav K. Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 2130 of 2015
Sunil Kumar @ Sunil Kumar Singh, S/o Siyaram Singh, R/o Village-
Dadupur, P.O & P.S.-Bikram, Dist.-Patna (Bihar) ...... Petitioner
Versus
The State of Jharkhand ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA
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For the Petitioner : Mr. K.P. Deo, Advocate
For the State : A.P.P.
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02/Dated: 22/05/2015
Heard learned counsel for the petitioner and learned counsel for the State.
The petitioner has been made an accused for the offence registered under Sections 354(A)/354(B)/354(C)/34 of the Indian Penal Code.
Learned counsel for the petitioner has submitted that as per the allegation in the F.I.R. that the petitioner made an advertisement regarding beauty contest for the Tribal girls. That the prosecutrix has alleged that other girls had also participated and there is no allegation that this petitioner had outraged her modesty. That there is no allegation regarding use of as offensive obscene language or inappropriating touch of any parts of the body of the prosecutrix. The allegation is against one Sachin Kumar not this petitioner. The witnesses in paras 26 and 27 are the contestants and they have stated that this petitioner was doing photo shoot along with co-ordinator, Yamni Sharma and they have not stated who had indulged in indecent touching of body. It is argued that in fact the prosecutrix was unsucessful in the contest and with a view to pressurise the petitioner, present case has been lodged on concocted allegation.
Learned A.P.P has opposed the prayer for bail and submitted that the petitioner had opened a company in the name of Comfed India which was a facade for alluring and enticing the tribal girls with intent to exploit them. The informant's brother in para 6 and other victim girls in paras 26 and 27 of the case diary have supported the allegation of indecent remarks/behaviour by the petitioner.
Regard being had to the facts and circumstances of the case, the petitioner above named, is directed to be released 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 Judicial Magistrate, 1 st Class, Ranchi in connection with Bariatu (Gonda) P.S. Case No. 64 of 2015 corresponding to G.R. No. 880 of 2015.
(Amitav K. Gupta, J.) Satayendra/