DILSHAD ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has been made an accused in connection with Giridih (T) P.S. Case No. 48 of 2022, registered for the offence under Sec. 366/366(A) of the Indian Penal Code, pending in the court of learned C.J.M, Giridih.

(3.) As per F.I.R. allegation is that on 11/3/2022 at about 6.35 P.M. informant's daughter went missing, after sometime a call was received to the informant from mobile no. 7992340375 on mobile no. 8235286931. It is alleged that the mobile phone from which call was received by the informant is being used by Md. Dilshad, hence informant suspects about kidnapping of her daughter by the said accused.