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Jharkhand High Court

Anita Ekka vs The State Of Jharkhand on 17 February, 2016

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      B.A. No. 114 of 2016
           Anita Ekka                      .... Petitioner
                              Versus
           The State of Jharkhand              ...        Opposite Party
                              ---
           CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
                                  ---
           For the Petitioner     : Mr. Baleshwar Yadav, Advocate
           For the State          : Mr. Asif Khan, A. P.P.
                                  ---
           Order No. 02                        Dated 17th February, 2016

           Heard Mr. Baleshwar Yadav, learned counsel appearing for the
     petitioner and Mr. Asif Khan, learned A.P.P. for the State.
           Petitioner is an accused in connection with S.T. No. 28 of 2015
     arising out of Ahtu Chainpur P.S. Case No. 31 of 2014 [G.R. No. 1158
     of 2014] registered for the offences punishable u/s 363/ 366(A)/ 368/
     370/ 371/ 372/ 373 of the Indian Penal Code; Section 14/15 of the Child
     Labour Protection & Labour Act and Section 23/26 of the Juvenile
     Justice (Care & Protection of Children) Act; Section 10/16/22 of the
     Bonded Labour Migration Act; Section 5 of ITPA Act and Section 16/17
     of the POCSO Act.
           It has been submitted by the learned counsel for the petitioner
     that the allegation in the F.I.R. is of enticing away the daughter of the
     informant in order to take her to Delhi, but subsequently on the next
     date, the girl was recovered and that the petitioner is in custody since
     28.10.2014

.

Learned counsel for the State has opposed the prayer for bail of the petitioner.

Regard being had to the fact that the girl has been recovered on the next day, the petitioner, named above, 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 Additional Sessions Judge-I, Gumla in connection with S.T. No. 28 of 2015 arising out of Ahtu Chainpur P.S. Case No. 31 of 2014 [G.R. No. 1158 of 2014].

(RONGON MUKHOPADHYAY, J.) MK