ARJUN PRASAD BARNWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant petition has been filed for quashing of entire criminal proceeding arising out of Giridih Mahila P.S. Case No.15 of 2020 for the offence registered under Ss. 292, 294, 376, 417, 493, 354(C), 354(D), 504, 506 and 313 of the I.P.C. and Ss. 3 and 4 of the D.P. Act.

(2.) As per the case of the prosecution, the prosecutrix is a major girl and she developed friendly relationship with Amit Kumar Burnwal and he proposed to marry her. He kept on stalking her and also threatened to commit suicide and also sexually exploited her. It continued from 2018 till the lodging of the case in 2020. During this period, she became pregnant and she was also forced to abort the child.

(3.) It is submitted by the learned counsel on behalf of the petitioners that allegation is mainly directed against Amit Kumar Burnwal and these petitioners being father and brother of the principal accused, have been roped into the case without any material.