JUMKO LIKAM Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This application under Section 439 (2) of the CrPC read with Section 482 of the CrPC and Article 227 of the Constitution of India, is preferred by the applicant, Shri Jumko Likam of Village Digalmukh, under Seijosa Police Station, District Pake-Kesang, Arunachal Pradesh, for setting aside and quashing the impugned bail order, dated 1.7.2021, passed by the learned District & Sessions Judge, Bomdila, in Bail Application No. 92/2021 (ShriLukdamBojir Vs. State of Arunachal Pradesh),inSeijosa P.S. Case No. 04/2021, under Sections 363/326/34 of the Indian Penal Code read with section 376 and section 6 of the POCSO Act, Section 75 of JJ Act.

(2.) It is to be mentioned here that vide impugned bail order, dated 01.07.2021, the learned Sessions Judge, Bomdila, has enlarged the accused, Shri Lukbi Bojir, S/o Marluk Bojir of Village Tirbin, under Police Station Tirbin, District Lepa-Rada, Arunachal Pradesh, on bail.

(3.) Heard Mr. L. Perme, learned counsel for the petitioner. Also heard Mr. O. Pada, learned Special Public Prosecutor, SIT, representing State respondent No. 1 and Mr. M. Pertin, learned Senior Counsel assisted by Mr. Mukbom Pertin, learned counsel for the private respondent Nos. 2 and 3.