Abhishek Kumar vs The State Of Jharkhand
2021 Latest Caselaw 1423 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Revision No.876 of 2020

       Abhishek Kumar
       @ Abhishek Mehta                                   ......        Petitioner

                                  Versus
       The State of Jharkhand                             .....      Opp. Party
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

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For the Petitioner : Mr. A. K. Geasen, Advocate For the State : Mr. V. K. Sinha, A.P.P

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                th
03/Dated: 19         March, 2021

1. This revision is directed against the judgment/ order dated 09.10.2020, passed by the court of learned Additional Sessions Judge -I, Hazaribag in Criminal Appeal (Juvenile) No.38 of 2020, whereby the prayer for bail of the petitioner/ juvenile (in conflict with law) has been rejected in connection with Katkamsandi P.S. Case No.37 of 2020, corresponding to G.R. No.877 of 2020, registered under Sections 417, 376 of the Indian Penal Code and Section 4 of the Protection of Children from Sexual Offences Act.

2. Heard learned counsel for the petitioner and learned A.P.P. On perusal of the medical-cum-injury report, it appears that the age of the victim has been assessed between 18 to 19 years. On medical examination the Doctor found that the victim was pregnant and carrying a foetus of 32 weeks. In the statement under Section 164 Cr.P.C the victim has stated that the petitioner had forcible physical relationship and he continued to have sexual relationship and used to give her fifty rupees.

Admittedly the victim became pregnant. The statement of the victim shows the pervert conduct of the petitioner. Consequently, the prayer for bail of the petitioner is, hereby, rejected.

3. The revision stands dismissed.

(AMITAV K. GUPTA, J.) Chandan/-