JITENDRA RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner named above has been made accused in connection with Deori P.S. Case No. 148 of 2022 (POCSO Case No. 03 of 2023) for the offence under Sec. 366A of the Indian Penal Code, pending in the court of Special Judge, POCSO Act, Giridih.

(3.) It is submitted by learned counsel for the petitioner that there was no enticement on the part of the petitioner to make out the offence under Sec. 366A of IPC and the allegation of rape has not been corroborated in the statement of the victim made under Sec. 164 of Cr.P.C.