SANJAY LOHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 4/11/2022, has approached this Court for grant of regular bail in connection with Herhanj P.S. Case No.43 of 2022 (Special POCSO Case No.01 of 2023) registered for the offence under Sec. 366A IPC and Sec. 8 of the POCSO Act, pending in the court of Addl. Sessions Judge-II-cum-Special Judge, POCSO, Latehar.

(3.) The applicant is an accused of kidnapping minor girl below the age of 15 years.