Amitav K. Gupta, J. - (1.) Heard learned counsel appearing for the petitioner and learned A.P.P., appearing for the State.
(2.) Petitioner is accused in connection with Dugda P.S. Case No.27 of 2007 corresponding to G.R. No.463 of 2017, registered under Section 376(2) 1 of the Indian Penal Code and Section 6 of POCSO Act, later on charge was framed under Section 376(2)(N) of the Indian Penal Code and Section 6/12 of the POCSO Act, pending in the court of the Additional Sessions Judge-I -cum- Special Judge, Bokaro vide POCSO Case No.50 of 2017.
(3.) Learned counsel for the petitioner has prayed for enlarging the petitioner on provisional bail to participate in the marriage ceremony of his sister scheduled to be held on 11.05.2018.;