S.N.PATHAK, J. - (1.) Heard learned Counsel for the petitioner and the learned Counsel for the State.
(2.) The petitioner is an accused in a case registered under Sections 363/323/313/366A/376/379/34 of the Indian Penal Code and under Section 4 of POCSO Act.
(3.) On 18.04.2017 a complaint against one Jahangir SK. @ Md. Jahangir, who has been granted bail in B.A.No.9041/2016, was made before the Registrar General regarding threatening given to Latifa Khatoon.;