RAMCHARAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Basia P.S. Case No. 01 of 2019, corresponding to Special POCSO Case No. 06 of 2019 for the offence punishable under Ss. 376 of the Indian Penal Code and Sec. 4/8 of the Protection of Children from Sexual Offences Act, pending in the court of learned Special Judge (POCSO), Gumla.

(3.) Learned counsel for the petitioner submits that the petitioner is in custody since 11/1/2019 and therefore the petitioner has renewed his prayer for bail before this court. He submits that earlier bail application of the petitioner was dismissed as withdrawn in B.A. No. 3627 of 2019 vide order dtd. 15/7/2019. Learned counsel has also submitted that a counter affidavit has been filed in the present case indicating that out of 10 prosecution witnesses 8 have already been examined.