NAIRU HAIBURU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Section 376 of the Indian Penal Code, in connection with Kharswan P.S. Case No. 24 of 2011, corresponding to G.R. No. 377 of 2011. There is direct allegation against the petitioner to have committed rape upon the informant. In the facts and circumstances of the case, I am not inclined to release the petitioner Nairu Haiburu on bail.

(2.) Accordingly, the prayer for bail of this petitioner is rejected.