DAUD ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner named above has been made accused in connection with Hiranpur P.S. Case No. 138 of 2022 (G.R. No. 155 of 2023) for the offence under Ss. 376, 302, 201 of the Indian Penal Code, pending in the court of A.C.J.M., Pakur.

(3.) The informant is the father of the deceased and as per the FIR, his 22 years old daughter was married to one Bashir Sheikh and thereafter there was marital dispute and frequent altercation between them. Her daughter returned to her natal home and she used to work in the house of her neighbour Khalid Ansari. After sometime she became pregnant and went missing since 13/11/2022 and later on her dead body was found. During investigation, her dead body was found and it was suspected that the rape was committed with her. There was no eye witness to the incidence and the suspects were apprehended in the case including the petitioner and vaginal swab semen from the dead body as well as the blood sample of the petitioner was sent to the FSL for examination. FSL Report has been received by this Court.