SHEIKH RAJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner named above has been made accused in connection with Mahila P.S. Case No. 01 of 2023 (Special POCSO Case No. 08 of 2023) for the offence under Ss. 376, 379, 323, 506 of Indian Penal Code and Sec. 4, 6 of POCSO Act, pending in the court of Special Judge, POCSO, Jamshedpur.

(3.) Mother of the victim is the informant of this case and as per the FIR the victim girl came in touch with the petitioner on Instagram and thereafter they were in touch with each other on social medial platform for about a year. Social media interactions developed into love affair. Petitioner was working is Saudi Arabia and after returning from there he visited the home of victim girl and met her family members. On the day of incidence petitioner made a mobile call and met her in a park, and on the pretext of taking her to meet his family members, he took her to his house and committed rape with her.