Jharkhand High Court
Md. Yashin Momin @ Md. Yasin Momin vs The State Of Jharkhand .... .... Opp. ... on 8 May, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 759 of 2018
Md. Yashin Momin @ Md. Yasin Momin .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
------
CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
------
For the Petitioner(s) : Mr. Aman Shekhar, Advocate
For the State : A.P.P.
.........
09/08.05.2018
Heard learned counsel for the parties.
The petitioner is an accused for allegedly committing an offence punishable under Sections 366(A)/370(4)/370(5)/371/385 IPC & Section 23/26 of J.J. Act.
It is alleged that petitioner has taken victims on the pretext of employing them.
Counsel for the petitioner submits that father and mother of the victims have been examined during trial and they were declared hostile.
Learned A.P.P. opposes the prayer for bail but does not deny the aforesaid facts.
In view of the aforesaid facts, I am inclined to allow this application. Accordingly, 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 learned ACJM, Sahibganj in connection with Borio Police Station Case No. 166 of 2017 (G.R. No. 412 of 2017).
(ANANDA SEN , J) anjali/ C.P 3