LAWS(PAT)-2021-2-39

SUMIT KUMAR Vs. STATE OF BIHAR

Decided On February 05, 2021
SUMIT KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This application has been filed under Sections 439 and 440 of the Code of Criminal Procedure, for grant of bail to the petitioner, who is an accused in Runnisaidpur P.S. Case No. 325 of 2019 registered under Section 376 of the Indian Penal Code and Section 6 of the POCSO Act.

(2.) The prosecution case, in brief, is that the petitioner on 17.08.2019 around 12 P.M. entered into the house of the victim (informant) where she was alone, and committed rape on her. On her protest, he threatened to kill her, with knife on her neck.

(3.) Learned counsel for the petitioner submitted that the petitioner has been declared juvenile by the Special Court, POCSO Act, vide order dated 01.10.2019, as his age on thealleged date of occurrence has been assessed as 17 years 11 months and 07 days. It has also been submitted that the petitioner is in the 'Observation Home', Muzaffarpur, since 18.08.2019.