Chattisgarh High Court
Amrit Kujur And Anr vs State Of Chhattisgarh 8 Mcrc/3181/2018 ... on 16 July, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 3192 of 2018
1. Amrit Kujur S/o Francis Kujur Aged About 24 Years
2. Phili @ Sita Kujur W/o Amrit Kujur Aged About 24 Years
All are R/o- Village- Rojhi, Police Station- Kelhari, Tahsil- Manendragarh,
District- Korea, Chhattisgarh
----Applicants
Versus
• State of Chhattisgarh Through- Station House Officer, Police Station-
Kelhari, District- Korea, Chhattisgarh
---- Respondent
For Applicants : Shri Awadh Tripathi, Advocate For Respondent/State : Shri S.K. Mishra, PL for the State Hon'ble Shri Justice Goutam Bhaduri Order On Board 16/07/2018
1. This is the First Bail Application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicants who have been arrested on 11.01.2018 in connection with Crime No. 04/2018 registered at Police Station Kelhari, Distt. Korea (CG) for the offence punishable under Sections 363, 370 (4)/34 of IPC and Sections 79, 84 of the J.J. Act and Sections 4, 8, 9 (1) (2) of C.G. Niji Niyojan (Vinimayan) Act.
2. As per the prosecution case, in the month of October, 2017 two minor girls of Jagat Singh namely Saroj and Anita were missing. Subsequently, they were recovered in the month of January, 2018, thereafter, the investigation was done and it was revealed that the present applicants allured the minor girls, deployed them at Delhi for domestic help. 2
3. Learned counsel for the applicants submits that the charge-sheet in this case has been filed and there is no allegation against the applicants that the girls were deployed for any illegal work and they were working at the same place. He further submits that the girls themselves came back and on the basis of the earlier report the allegations have been made. He further submits that no further investigation is required in this case, therefore, the applicants may be released on bail.
4. Per contra, learned State counsel opposes the prayer for grant of bail.
5. Perused the statements of the victims/girls, who went out for the job. Taking into the facts & background of the case and also that the charge-sheet in this case has been filed, I am inclined to release the applicants on bail.
6. Accordingly, the bail application is allowed and the applicants are directed to be released on bail on each of them executing a personal bond in sum of Rs.25,000/- with one surety in the like sum to the satisfaction of the trial Court. They are directed to appear before the trial Court on each and every date given by the said Court.
Sd/-
Goutam Bhaduri Judge Ashu