BABLU KUMAR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the informant and learned A.P.P. for the State.

(2.) Petitioner in the present case is seeking setting aside of the order dtd. 26/11/2019 passed in T.R.No.02/2019 by learned 1st Additional Sessions Judge-cum-Special Judge, POCSO Act, Madhubani (G.R.No.845/2019/EN 913 of 2019) in connection with Khajauli P.S. Case No.75/2019 registered for the offences punishable under Ss. 364 and 302/34 of the Indian Penal Code. He is in the observation in connection with this case since 1/6/2019.

(3.) As per the prosecution story, the daughter of the informant had gone to ease out, she was about 17 years old. After leaving her house at 7.30 pm on 20/5/2019 she did not return home. The informant claims to have made telephone call on her mobile number whereupon the daughter of the informant told him that she is at the canal (Nahar) and "they will kill her" and thereafter she disconnected the phone. The informant claims that for the whole night he remained in search of his daughter but she could not be found. On 21/5/2019, he reached to his village and in the morning at 6.00 am he got information from the co-villagers that dead body of his daughter is hanging from a tree near the Pokhar of one Anil Singh. The informant went there with the co-villagers and found the dead body of his daughter was hanging from a rope with the help of a tree. He raised suspicion against unknown persons and on that basis the FIR has been registered.