KABIR ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The applicant, who is in custody since 14/8/2023, has approached this Court for grant of regular bail in connection with Borio P.S. Case No.243 of 2023 (POCSO Case No.68 of 2023) for the offence under Ss. 366(A), 376DA IPC and Sec. 6 of the POCSO Act, pending in the court of Special Judge (POCSO), Sahebganj.

(3.) It has been submitted by the counsel for the applicant(s) that complete set of FIR/ Complaint Case along with its enclosure have been annexed with this bail application and there is no suppression on the part of the applicant(s).