NITISH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned counsel for the State.

(2.) The applicant, who is in custody since 14/12/2022, has approached this Court for grant of regular bail in connection with Special POCSO Case No.03 of 2023, arising out of Satgawan P.S. Case No.132 of 2022.

(3.) It appears that this applicant has been made an accused for committing the offence under Ss. 363/ 366A of the Indian Penal Code and Sec. 6 of the POCSO Act.