ABHISHEK KUMAR BHARTI Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner is apprehending his arrest in connection with Korra P.S.Case No.276 of 2023, for offence registered under Sec. 228(A)/188/34 of IPC and Sec. 23(4) of POCSO Act, pending before learned Addl.Sessions Judge-III-cum-Spl.Judge, POCSO Act at Hazaribagh.

(3.) Learned counsel for petitioner submits that petitioner is anchor of T.V. Channel namely T.V 45. He submits that on 3/10/2023 news Channel TV 45 got a call from some persons that a minor girl was assaulted and raped in Hazaribagh but then also police administration is not taking any action and on the basis of such information the news channel TV45 directed petitioner to verify the facts and genuineness of such incident and being employee, he followed the direction of the company and he found that the alleged incident was true. Thereafter the petitioner contacted the family members of the victim and narrated the entire incident to the petitioner. After knowing all these fats the petitioner advised the victim as well as the family members of the victim to contact the district administration as well as the police and requested them to lodge the FIR against the accused persons but the victim as well as the family members of the victim stated to the petitioner that they have gone to the police station as well as to the other officers of the police administration and district administration but then also no action was taken by the police or the district administration. He submits that only after the said news the FIR was registered on the next date on 6/10/2023 and by creating story this case has been registered against the petitioner on 6/10/2023. He submits that another anchor has been provided privilege of anticipatory bail in A.B.A. No.514 of 2024.