VIJAY LOHAR @ BIJAY LOHAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned counsel appearing for the State and learned counsel appearing on behalf of the opposite party No.2.

(2.) This revision application is directed against the order dated 13.5.2010, passed by the learned 1st Additional Sessions Judge, Jamshedpur in S.T. No. 253 of 2009, whereby and where under, the petition for discharge was rejected by holding that a prima facie case is made out under Sections 366-A/376/417 of the Indian Penal Code.

(3.) It appears that a case was lodged by the informant-victim girl Anupama Mukhi alleging therein that she fell in love with this petitioner Vijay Lohar @ Bijay Lohar, who used to visit her house frequently. On 27.3.2009, petitioner called her on telephone to come to Jubilee Park. When she came there and met him, the petitioner told her that he intends to marry her but his family members are not ready for it. Thereupon, both came to a place where they stayed for three days as husband and wife. Thereafter, this petitioner asked her to return to their places so that he may request his family members to allow him to marry her. Accordingly, they came back and the petitioner went to his house. After sometimes he came back with his clothes and conveyed her that the family members are not ready for the marriage and then the petitioner left the place and went away.