RAHUL KUMAR 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 Dumka (Town) P.S. Case No.251 of 2023, for the offence registered under Sec. 376 of the IPC, pending in the court of learned Chief Judicial Magistrate, Dumka.

(3.) Learned counsel for the petitioner submits that the false allegations are made and the case is registered under Sec. 376 of the IPC. He draws the attention of the Court to the order of the learned Sessions Judge wherein it has been recorded that the victim has refused to go for her medical examination before the police and pursuant to notice the learned counsel for the O.P.No.2 has appeared and he submits that due to misconception the case has been lodged and now the compromise is annexed as Annexure-2.