Jaya Roy, J.@mdashHeard learned Counsel for the Petitioner and learned Counsel for the State.
2. The Petitioner is apprehending his arrest in connection with the case registered under Sections 363, 366A of the Indian Penal Code.
3. Learned Counsel for the Petitioner submits that the victim girl has given her statement recorded u/s 164 of the Code of Criminal Procedure that she had gone with one Ehsas and she has already married the said person and lived with him for few days. It is also submitted that the Petitioner is neighbour of the victim girl.
4. Mr. Shekhar Sinha learned Counsel for the State has submitted that the Petitioner is named in the F.I.R. but he is not disputed the statement made by the victim girl recorded u/s 164 of the Code of Criminal Procedure
5. Considering the facts and circumstances of the case, the Petitioner, above named, is directed to surrender in the court below within a period of one month from today i.e. 10.08.2011 and in the event of his surrender, the trial Court is directed to release him on bail, on furnishing bail bond of Rs. 10,000/- (Rs. Ten thousand) with two sureties of like amount each to the satisfaction of Chief Judicial Magistrate, Godda in connection with Godda (T) P.S. Case No. 57 of 2011 corresponding to G.R. No. 154 of 2011 subject to the condition that one of the bailors will be his close relative and another will be of local resident having immovable property within the jurisdiction of the trial court and also subject to the condition laid down u/s 438(2) of the Code of Criminal Procedure
