ANKUR KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioner and for State.

(2.) The petitioner is apprehending his arrest in connection with Hirodih PS Case No.61 of 2025, for offence registered under Sec. 64(1), 351(2), 3(5) of BNS, 2023 and Sec. 4/ 6 of POCSO Act, pending in court of learned Additional Sessions Judge VIII Cum Special Judge, POCSO Act, Giridih.

(3.) Learned counsel for petitioner submits that the petitioner has nothing to do with the alleged occurrence and the petitioner has been falsely implicated in the present case of rape. He further submits that only allegation is made against the petitioner is that the petitioner was standing outside the shop and in the shop the alleged occurrence has occurred and the allegation of rape was against the other coaccused persons. He then submits that alleged occurrence is said to be of dtd. 12/5/2025 whereas the FIR has been registered on 20/5/2025. He next submits that the charge sheet has been submitted against only one accused person and the investigation is kept open.