AFTAB ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner has filed the instant revision application against the order dated 15.1.2010 passed by the Judicial Magistrate in connection with T.R. No. 579 of 2010 arising out of Birni P.S. Case No. 68 of 2008 & G.R. No. 1411 of 2008, whereby, the Petitioner's application filed for declaring him juvenile, has been rejected.

(2.) The prosecution case, in brief, is that the informant Taibun Khatoon has filed a written report on 29.6.2008 stating therein that 5-6 months ago in the month of aghan when she was alone in her house as her mother had going to the field for work and her father was at Mangalore, all of a sudden Md. Aftab Ansari (the present Petitioner) aged about 20 years, came to her and locked the door from inside and committed rape upon her. It is also alleged that the accused Petitioner has given threatening her not to disclose about the incidence to any person. But after three months when she came to know that she was pregnant, she informed her mother about the indecent. Ultimately, she filed the written report before the Superintendent of Police at Birni Police Station, Giridih.

(3.) On the basis of the said written report, a case has been registered against the Petitioner namely Md. Aftab Ansari under Section 376, IPC.