BADAL PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the State.

(2.) The petitioner is apprehending his arrest in connection with Godda (Muffasil) P.S. Case No.84 of 2023, for the offence registered under Sec. 366-A, 417, 376(2)(n) of the IPC and Sec. 6 of POCSO Act, pending in the court of learned Additional District and Sessions Judge-1st Cum Special Judge (POCSO), Godda.

(3.) Learned counsel for the petitioner submits that now the marriage has been solemnized between the petitioner and the victim. He submits that in view of that privilege of anticipatory bail may kindly be provided to the petitioner.