YOUNES DAHMANE Vs. STATE OF GOA

JUDGEMENT

(1.) This is an Application for bail.

(2.) The applicant has been chargesheeted for the offence punishable under Ss. 326, 504, 506 (II) of IPC read with Sec. 8 of the Goa Children's Act, 2003 arising out of Crime No. 72/2022 of P.S. Canacona.

(3.) The applicant was arrested on 18/12/2021 and since then, is in custody. One of the reasons for rejecting the bail by the Children's Court is that the applicant is a foreign national. The Children's Court has also found that the applicant cannot be released unless the victim, who is a boy, who was aged about 17 years and 8 months at the time of the incident, is examined at the trial.