MATIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Gandey P.S. Case No. 28 of 2024 corresponding to POCSO Case No. 59 of 2024 for the offences registered under Sec. 376(2)(n) of the Indian Penal Code and Sec. 4/8 of POCSO Act, pending in the court of learned Special Judge, POCSO Act, Giridih.

(3.) Bail application of the petitioner was earlier rejected by this court vide B.A. No. 6531 of 2024 by order dtd. 4/10/2024.