Jharkhand High Court
Shiv Singh vs The State Of Jharkhand on 6 October, 2015
Author: H.C.Mishra
Bench: H.C.Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 6149 of 2015
-------
Shiv Singh .... Petitioner
-Versus-
The State of Jharkhand ..... Opposite Party
-------
CORAM : HON'BLE MR. JUSTICE H.C.MISHRA
-------
For the Petitioner : : M/s. Sunil Kumar
For the State : : M/s. Gouri S. Prasad, A.P.P.
-------
3/ 06.10.2015. Heard learned counsel for the petitioner and the learned counsel for the State.
The petitioner has been made accused in connection with Ahatu (Gumla) Basia P.S. Case No.14 of 2015, corresponding to G.R No.200 of 2015, for the offence under Sections 363, 365, 370, 371, 120-B / 34 of the Indian Penal Code, Section 25, 26 of the Juvenile Justice Act and Section 14, 16 of the Bounded Labour Act.
There is allegation against the petitioner to have kidnapped the minor daughter of the informant and to have taken her to Delhi.
Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case and has prayed for bail.
Learned counsel for the State has opposed the prayer for bail and has pointed out from the case diary that the victim girl has been recovered who has stated that she was kidnapped by the petitioner and the other co-accused and she was taken to Delhi, where she was forced to do forced labour. She has also stated that one more girl was kidnapped by the petitioner and the co-accused along with her.
In the facts of this case, I am not inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner Shiv Singh, is hereby rejected.
(H.C.Mishra, J.) D.S.