LAWS(JHAR)-2023-12-46

DAYAL MUNDU Vs. STATE OF JHARKHAND

Decided On December 20, 2023
Dayal Mundu Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with S.T. Case No. 324/2022 arising out of Kiriburu P.S. Case No. 20/2022 for the offences registered under Sec. 376 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge-IV, Chaibasa at West Singhbhum.

(3.) Petitioner is said to have raped the victim.