SUKHDEO MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has been made accused in connection with Rajrappa P.S. Case No. 92 of 2022, Special POCSO Case No. 14 of 2023, M.C.A. No. 65 of 2023 registered under Ss. 376/506 of the Indian Penal Code and Ss. 4/8 of the POCSO Act.

(3.) As per F.I.R, allegation is that minor daughter of the informant aged about 13 years was always being teased by the present petitioner with evil motive. He has also given mobile to her to talk to her, in spite of protest by victim and her family members, present petitioner used to threaten to kill them and also threatened to solemnize marriage with her. In this process on 2/8/2022 at about 11 p.m., when informant woke up from sleep and saw that her daughter was missing, her husband made a call to present petitioner but he did not respond. Thereafter when he knocked the door of present petitioner, he found his daughter confined in the room of his house. She was crying and disclosed that present petitioner has forcibly committed rape with her. It is further submitted that prior to this occurrence also present petitioner was continuously alluring and enticing her for establishing sexual relationship with him in the quarters.