BADAL KUMAR BAURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner named above has been made accused in connection with Chas P.S. Case No. 215 of 2022 (Special POCSO Case No. 74 of 2022) for the offence under Ss. 366A, 420, 376 of Indian Penal Code and Sec. 6 of POCSO Act, 2012, pending in the court of Special Judge (POCSO Act), Bokaro.

(3.) As per the prosecution case, complaint filed by the mother of the victim is the basis of police case. It is alleged that the victim was kidnapped by the petitioner and rape was committed on the promise of marriage.