JOHAN DONG Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 1/11/2022, has approached this Court for grant of regular bail in connection with Sadar (Ranchi) P.S. Case No.280 of 2021 (POCSO Case No.154 of 2022) for the offence under Ss. 376(AB), 376(2)(n) IPC and Ss. 4,6, and 8 of the POCSO Act, pending in the court of AJC-IV-cum-Spl. Judge, POCSO at Ranchi.

(3.) The applicant is an accused of committing rape upon minor girl.