PRAMOD MINJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent State.

(2.) The petitioner is apprehending his arrest in connection with Dumka (Mahila) P.S. Case No.04 of 2023, for the offence registered under Sec. 376(2)(n)/509 of IPC, pending in the court of learned Judicial Magistrate, First Class, Dumka.

(3.) Learned counsel for the petitioner submits that the petitioner is employed in Jharkhand Armed Police Force and presently working as constable at Garu police station in Latehar district. He submits that the petitioner who got acquainted with the informant and came to know of her poor financial status from his friend, had financially supported her during her studies when she was in Ranchi. He submits that the informant of the present case has created fake facebook account in the name of the petitioner herein and posted very vulgar and abusive posts against him or his wife meanwhile tagging many of his friends in an attempt to coerce and mentally harass the petitioner. He submits that the petitioner is a married man and to buttress his argument he refers to Annexure-2 which is marriage certificate.