HITESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is apprehending his arrest in connection with Thakurgangti P.S. Case No.03/2024, registered for the alleged offence under Ss. 354(D), 376(2)(n), 501, 504, 506 and 509 of the Indian Penal Code and Sec. 66(E) and 67(A) of Information Technology Act, pending in the Court of the learned Judicial Magistrate, 1st Class, Godda.

(3.) Learned counsel for the petitioner submits that the informant is a major girl and the friendship was developed and, thereafter, relationship was established. He submits that the allegations under Sec. 376(2)(n) and other Ss. of the Indian Penal Code are not made out.