HARSH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Gautam Kumar, learned counsel for the petitioner, Mrs. Nehala Sharmin, learned counsel for the State and Mr. Ramchander Sahu, learned counsel for opposite party no.3.

(2.) This petition has been filed for quashing the entire criminal proceeding of Children Case No.39/2022 [arising out of Chirkunda (Kumardhubi OP) P.S. Case No.133/2019 corresponding to G.R. Case No.1213/2019] including the order dtd. 8/3/2022 passed by the learned Special Judge, Children's Court, Dhanbad in MCA No.586/2022 in Children Case No.39/2022 [arising out of Chirkunda (Kumardhubi OP) P.S. Case No.133/2019 corresponding to G.R. Case No.1213/2019] whereby the petition for recalling P.W.1 (victim) for her examination has been rejected, pending in the court of the learned Additional District and Sessions Judge-1st ' cum-Special Judge, Children's Court, Dhanbad.

(3.) The FIR dtd. 16/7/2019 was lodged by the informant, who is father of the victim. The case has been registered on the allegation that the petitioner has enticed the victim, who was aged about 15 years on 16/7/2019 for the purpose of marriage and the case was registered on that basis under Sec. 366-A of the Indian Penal Code.