- (1.) Heard learned counsel for the petitioner and learned APP for the State.
(2.) Lower Court record was called for and the same has been received, it appears that the informant, Ashok Kumar deposed before the Court below that he has compromised the case and at the time of occurrence the daughter was aged about 19 years, she was major. The victim girl was also examined in Court as PW 2 and she stated that her age is 19 years and she had gone on the date of occurrence out of her Will and nothing wrong was done with her.
(3.) In that view of the matter, the petitioner is found Juvenile and is directed to be released on bail on furnishing bail bond of Rs. 20,000/- (twenty thousand) with two sureties of the like amount each to the satisfaction of Juvenile Justice Board, Dhanbad, in connection with G.R. Case No. 2291 of 2008 (Dhanbad (Bhuli) P.S. Case No. 551 of 2008, on the conditions that one of the bailors will be the father, Baldeo Ram of the petitioner, who will give his personal property as security in Court below as also will file undertaking that during the pendency of the case the petitioner will not mix with any anti- social elements nor will involve in any criminal case, otherwise his bail bond will be cancelled.;