SANJAY KISKU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Bokaro Thermal P.S. Case No. 01 of 2023 corresponding to G.R. No. 35 of 2023 for the offences registered under Sec. 493/323/504/34 and Sec. 376 (2)(n) of the Indian Penal Code, pending in the court of Miss R.S. Topno, learned Judicial Magistrate, 1st Class, Bermo at Tenughat.

(3.) Petitioner is said to have established physical relationship with the prosecutrix on the pretext of marriage and subsequently, he refused to marry her.