Jharkhand High Court
Sumati Kumari vs The State Of Jharkhand .... .... Opp. ... on 26 March, 2018
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B.A. No. 1070 of 2018
Sumati Kumari .... .... 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. Rajesh Kr. Singh, Advocate
For the State : A.P.P.
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03/26.03.2018
Heard learned counsel for the parties. Learned A.P.P. opposes the prayer for bail.
The petitioner is an accused for allegedly committing an offence punishable under Sections 363, 365, 367, 368, 370, 371 IPC , Sections 23,26 of JJ Act, Sections 16/18 of Bonded Labour Act and Section 25/26 of Inter State Migrant Workmen Regulation of Employment and Condition of Service Act in connection with AHTU (Raidih) Police Station Case No. 22 of 2017 (G.R. No.953 of 2017), pending in the Court of learned Chief Judicial Magistrate, Gumla.
Allegation against this petitioner is that she had taken the daughter of the informant with her to Delhi. The statement of Ram Prasad Singh which was recorded under Section 164 Cr.P.C has supported the fact that this petitioner had taken the victim with her. The victim is till traceless. Victim was working in the house of Prem Goyal. She fled away from the house which is apparent from the paragraph no.43 of the case diary.
Since there is direct allegation against this petitioner that she had taken the victim to Delhi and the victim is now traceless, this bail application of the petitioner named above in connection with AHTU (Raidih) Police Station Case No. 22 of 2017 (G.R. No.953 of 2017), pending in the Court of learned Chief Judicial Magistrate, Gumla stands rejected.
(ANANDA SEN , J) anjali/ C.P 3