Jharkhand High Court
Budhu Oraon vs The State Of Jharkhand on 21 September, 2017
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 4366 of 2017
Budhu Oraon ..... ... Petitioner
Versus
The State of Jharkhand ..... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : Mr. Mohit Prakash, Advocate.
For the State : A.P.P.
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06/ 21.09.2017Heard learned counsel for the petitioner and learned A.P.P. for the State.
The petitioner has been made accused for the offences under Sections 363, 363-A, 370 and 371 of the Indian Penal Code, Section 14/16 of Bonded Labour Act and Section 25/26 of Interstate Labour Migration Act, in connection with S.T. No. 169 of 2015, arising out of Gumla AHTU (Chainpur) P.S. Case No. 28 of 2014 corresponding to G.R. No. 1108 of 2014.
There is direct allegation against the petitioner to have taken away the minor daughter of the informant. It is stated in the complaint petition that after remaining five years in the clutches of the accused persons, she however, managed to flee away, as also in view of the fact that in her statement, recorded under Section 164 of the Cr.P.C., she had supported the prosecution case, earlier the bail applications of this petitioner were rejected twice on merits.
Learned counsel for the petitioner has renewed the prayer for bail. In the facts of the case, I am not inclined to reconsider the prayer for bail of the petitioner, Budhu Oraon. Accordingly, his prayer for bail is rejected.
( H. C. Mishra, J.) Amitesh/-