KOSHILA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner Mrs. Vani Kumari is present.

(2.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Simdega AHTU P.S. Case No. 07/2019, G.R. No. 233 of 2019, S.T. No. 142 of 2019 for the offence registered under 363/370(4)/34 of the Indian Penal Code and Section 75/81 of the J.J. Act pending in the Court of learned Additional Sessions Judge, Simdega.

(3.) Learned counsel for the petitioner submits that the bail application of the petitioner has been rejected twice once in B.A. No. 5628 of 2019 vide order dated 26.08.2019 and subsequently in B.A. No. 1796 of 2020 vide order dated 06.03.2020. Learned counsel submits that although the victim girl has been examined, but apparently, she is a tutored witness. Accordingly, she submits that the petitioner being a lady is in custody since 21.04.2019 may be enlarged on bail. During the course of argument, upon query from the court, she has submitted that a number of witnesses have already been examined.