AKALIM ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the State and the learned counsel for the O.P.No.2.

(2.) The petitioner is apprehending his arrest in connection with Garhwa Manila P.S. Case No.24 of 2023, for the offence registered under Sec. 376 (3), 506 of the IPC and Sec. 6 of POCSO Act, pending in the court of learned Special Judge, POCSO Act, Garhwa.

(3.) Learned counsel for petitioner submits that petitioner is innocent and alleged date of occurrence is 3/9/2023 and FIR was registered on 18/9/2023. He submits that age of the girl was about more than 18 years on the date of complaint. He further submits that compromise is also there and compromise petition has been filed before learned Sessions Judge wherein it is stated that such occurrence has not taken place.