- (1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Sections 376/34 of the Indian Penal Code, in connection with S. T. No. 239 of 2009 arising out of Chanho P.S. Case No. 05 of 2008, corresponding to G.R. Case No. 240 of 2008.
(2.) There is direct allegation against the petitioner to have committed gang rape upon the victim along with others. Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case. Subsequently, the petitioner has married with the victim and the case was compromised. In the facts and circumstances of the case, particularly in view of the fact that there is direct allegation against the petitioner, I am not inclined to release the petitioner Deepak Oraon on bail. Accordingly, the prayer for bail of the petitioner is rejected. During trial, if the witnesses do not support the case, the court below shall disposed of this case expeditiously.
(3.) Accordingly, the prayer for bail of the petitioner is rejected.;