SACHIN KUMAR THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All these bail applications arise out of the same police case. As such, they are being disposed of by the common order.

(2.) Petitioners have been made accused in connection with POCSO Case No. 52 of 2023 arising out of Hussainabad P.S. Case No. 115 of 2023 for the offences registered under Sec. 452, 354, 376(D). 504 and 506 of the Indian Penal Code and Sec. 4 and 6 of POCSO Act and Sec. 3(1)(r) and 3(1)(w) of SC/ST (Prevention of Atrocity) Act, pending in the court of learned Exclusive Special Judge, POCSO Act, Palamau.

(3.) On 18/5/2023 petitioners are alleged to have gangraped the minor daughter of the Informant.