MANOJ KUMAR BHUIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is an accused for the offences punishable under Sections 376-D/341/323/379 of the Indian Penal Code, under Section 6 of POCSO Act and under Section 66(E) of Information Technology Act.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and has not committed any offence as alleged. The petitioner has not been named in the F.I.R. and his name surfaced on the alleged confessional statement of co-accused persons. The victim has been examined in the trial as P.W. 5, however she has not supported the case of prosecution and has accordingly been declared hostile. A copy of the deposition sheet of the victim (P.W.5) has been annexed to the present bail application. As such, considering the fact that the petitioner is in judicial custody since 31.08.2017, he may be given the privilege of regular bail.