BARUN TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has been made accused in connection with Lohsinghna P.S. Case No. 139 of 2018 registered under Ss. 341, 452, 354(D), 354 of the Indian Penal.

(2.) Heard the parties.

(3.) Learned counsel for the petitioner submits that allegation against the petitioner is that the petitioner outraged the modesty of the daughter of informant. Learned counsel for the petitioner submits that the allegations against the petitioner are false. The petitioner is ready and willing to cooperate with the investigation of the case and also ready to pay Rs.5,000.00as ad interim victim compensation to the informant. The petitioner undertakes that he will neither go near the house of the informant, nor disturb or disturb the informant and his family members in any manner and will also not post any message on the social media related to the informant and his daughter during the pendency of this case. It is next submitted the additional ground for prayer of bail is that that the petitioner has to appear in the Graduate Aptitude Test in Engineering, 2019, therefore, the petitioner be released on bail.