X (MINOR) Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a judgment of a Single Judge of the High Court of Jharkhand, by which the application for bail of the second respondent - accused has been allowed, subject to conditions.

(3.) On 27/1/2021, a First Information Report[1], FIR No 23/2021, was registered at PS Kanke, District Ranchi, inter alia, for offences punishable under Sec. 376 of the Indian Penal Code 1860[2] and Sec. 6 of the Protection of Children from Sexual Offences Act 2012[3]. The complaint of the petitioner alleges that, at the material time, when she was a minor, the second respondent had taken her to a residential hotel and had entered into a sexual relationship on the assurance of marrying her. The complaint further recites that the second respondent was refusing to marry her and that he had sent certain obscene videos to her father.