SRI KANTA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) LEARNED counsel for the petitioner has submitted that initially he was made an accused under section 294/504/500/ 363A/511 of the Indian Penal Code on the complaint case no. 738 of 2000 filed by the complainant Tarini Sen Mondal against the petitioner and others. Learned counsel for the petitioner also submitted that after investigation I.O. did not find the case true under those sections but he submitted charge -sheet only under section 354 of the Indian Penal Code.

(3.) LEARNED counsel for the A.P.P. submitted that there was a love affair between the victim and the petitioner.