Jharkhand High Court
Pravin Beck vs The State Of Jharkhand on 1 August, 2017
1. IN THE HIGH COURT OF JHARKHAND, RANCHI B.A. No. 4936 of 2017 Pravin Beck, S/o Late Pradeep Beck, Resident of VillageKansir, P.O. & P.S.Raidih, DistrictGumla(Jharkhand) .... Petitioner Versus The State of Jharkhand .... Opposite Party CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : Mr. Kripa Shankar Nanda, Advocate For the State : Mr. Hemant Kr.Shikarwar, APP 5/ 01.08.2017 Heard the learned counsels appearing for the parties and perused the documents on record.
The petitioner has been made accused in AHTU Raidih Gumla P.S.Case No.54/2015, corresponding to Spt.G.R.Case No.946/2015 (S.T.Case No.28/2017) registered under Sections 367, 370, 370(A), 371 IPC, Sections 23/26 of Juvenile Justice (Care & Protection of Children) Act and Sections 14/16 of Child Labour Act.
Referring to the statement of the victim girls namely, Ankita Toppo and Aparna Minj recorded under Section 164 Cr.P.C, the learned counsel for the petitioner submits that allegation against the petitioner is that he accompanied Arti Binita Toppo who took the alleged victim girls to Delhi for their employment. The learned counsel for the petitioner submits that no case as alleged against the petitioner is made out. The petitioner is in judicial custody since 15.05.2017 and a chargesheet has already been filed in the case.
Opposing the prayer for grant of bail, Mr. Hemant Kumar Shikarwar, the learned APP states that in order dated 23.05.2017, reference of statement of witnesses recorded in the casediary has been made which prima facie disclose that the petitioner is involved in the offence as alleged.
Having regard to the facts and circumstances of the case, the petitioner, abovenamed, is directed to be released on bail on furnishing bail bond of Rs.10,000/ (Rupees ten thousand) 2. with two sureties of the like amount each to the satisfaction of learned Additional Sessions JudgeI, Gumla in connection with AHTU Raidih Gumla P.S.Case No.54/2015, corresponding to Spt.G.R.Case No.946/2015 (S.T.Case No.28/2017), with the conditions that he shall appear during the trial regularly and he shall not change his residence without permission of the court.
This application is allowed. Let a copy of this order be sent to the trial court through FAX.
(Shree Chandrashekhar, J.) SI/