ALEKSUS AIND Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the petitioner, Mr. Rakesh Kumar and learned counsel for the State, Mrs. Priya Shrestha, APP.

(2.) Learned counsel for the petitioner has prayed for regular bail in connection with Ratu P.S. Case No.06 of 2022 dtd. 3/1/2022, for the offence registered under Sec. 366A of the Indian Penal Code pending in the court of learned Judicial Magistrate 1st Class, Ranchi.

(3.) Learned counsel for the petitioner has submitted, that it is alleged in the First Information Report by the informant that his daughter aged about 14 years have been taken away by the petitioner and as such, FIR has been lodged.