ARSHAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present Cr. Revision Application has been filed against the order dtd. 22/10/2022 passed by learned Additional Sessions Judge-1-cum-P.O. Children Court, Begusarai in J.J.C.P. Case No. 06 of 2021 and the order dtd. 4/12/2021 passed in J.J.B. Case No. 178 of 2021 arising out of Barauni P.S. Case No. 267 of 2021 lodged under Ss. 366A, 376/34 of the Indian Penal Code read with Sec. 4 of POCSO Act.

(3.) Learned counsel for the petitioner submits that in the F.I.R. 7 named persons who are entire family members of the petitioner have been made accused. He further submits that in the statement recorded under Sec. 164 of Cr.P.C. a non-existing statement has been made, it has been submitted that after alleged kidnapping the accused petitioner went with the victim at Mumbai but after two line she has stated that they have brought the victim to Chennai. Allegation of 4 times rape are there in the statement recorded under Sec. 164 of Cr.P.C.