PITOR SANDI PURTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioners have been made accused in connection with Bandgaon P.S. Case No. 29 of 2023 corresponding to Spl. (POCSO) Case No. 01 of 2024 for the offences registered under Sec. 376/313 of the Indian Penal Code and Sec. 4/6 of POCSO Act, 2012, pending in the court of learned Special Judge POCSO Act, West Singhbhum, Chaibasa.

(3.) Between the intervening period of 1/8/2020 to 22/9/2023, the petitioner no. 1 had sexually assaulted the daughter of the informant over a period of time and the petitioner no. 2 had carried out abortion of the prosecutrix.