CHANDAN KUMAR DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Jasidih P.S. Case No. 256/2023 for the offences registered under Sec. 376 of the Indian Penal Code, pending in the court of learned Additional Chief Judicial Magistrate, Deoghar.

(3.) On 6/6/2023, the Informant who is a lady aged about 55 years, took her son outside her house to meet the call of nature. It is alleged that the petitioner overpowered her and raped her.