Jharkhand High Court
Pradip Kumar Ram vs The State Of Jharkhand .... .... Opp. ... on 27 February, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 752 of 2018
Pradip Kumar Ram .... .... Petitioner(s).
Versus
The State of Jharkhand .... .... Opp. Party(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. V.S. Prasad, Advocate
For the State : A.P.P.
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04/27.02.2018
Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing offence punishable under Section 376 IPC.
Statement of victim-girl was recorded under Section 164 Cr.P.C in which she has declared her age as 19 years. She deposed that her marriage was negotiated with this petitioner but the said negotiation was not successful and therefore she lodged this case due to anger. She did not allege any sexual assault upon her.
In view of the aforesaid facts, I am inclined to allow this application. Accordingly, the petitioner, namely, Pradip Kumar Ram 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, Latehar in connection with Manika P.S. Case No. 88 of 2017 corresponding to G.R. No. 758 of 2017.
(ANANDA SEN , J) anjali/ C.P 3