SAKIL AKHTAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Prasad, the learned counsel for the petitioner and Mrs. Vandana Bharti, the learned counsel for the State.

(2.) Pursuant to the order dated 04.03.2021, the girl and the petitioner are present in the Court. The mother of the girl, who is the informant is also present in the Court.

(3.) The present petition has been filed for quashing the FIR and the entire criminal proceeding pending in against the petitioner in connection with Lohardaga Mahila P.S. Case No.25/2020 registered under Sections 366A and 363 of Indian Penal Code.