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Jharkhand High Court

Santosh Oraon @ Nikhil Kerketta @ ... vs The State Of Jharkhand .... .... Opp. ... on 21 June, 2018

Author: Ananda Sen

Bench: Ananda Sen

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           B.A. No. 1895 of 2018

         Santosh Oraon @ Nikhil Kerketta @ Santosh           ....    .... Petitioner(s).

                                      Versus

         The State of Jharkhand                              ....    .... Opp. Party(s)
                                       ------
         CORAM :           HON'BLE MR. JUSTICE ANANDA SEN.
                                       ------
         For the Petitioner(s)         : Mr. K.S. Nanda, Advocate
         For the State                 : A.P.P.
                               .........

           05/21.06.2018

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 363/365/370/371/34 IPC and Section 23/26 of Juvenile Justice (Care and Protection of Children Act), and Section 16/18 of Bonded Labour Act and Section 25/26 of Inter State Migrant Workmen Act.

It is alleged that petitioner has trafficked two victims to New Delhi and got them engaged in domestic works. Both the victims were recovered and their statements were recorded under Section 164 Cr.P.C in which they have stated that this petitioner had taken them to New Delhi for providing job. After one and half year they called their parents to came and pick them. One of the victims has stated that she was paid remuneration but the other has stated that she was not paid remuneration.

Taking into consideration the submission of the victims-girls, 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 Chief Judicial Magistrate, Gumla in connection with AHTU (Gumla) Police Station Case No. 41 of 2015 (G.R. No. 679 of 2015), subject to the condition that petitioner will deposit a sum of Rs. 10,000/- before the trial court at the time of furnishing his bail bond and the same be disbursed to the victim namely Laxmi Kumari after proper verification and identification.

(ANANDA SEN , J) anjali/ C.P 3