PAMMU ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with Dumri P.S. Case No. 28 of 2023 for the offences registered under Sec. 376 (2) (n)/313/323/506/509 of the Indian Penal Code, pending in the court of Miss J.S. Kujur, learned Judicial Magistrate, Gumla.

(3.) Petitioner is said to have established physical relationship with the prosecutrix who is a major lady on the pretext of marriage,