SANJAY SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is an accused for alleged offence under section 376 of the Indian Penal Code and Section 6 of the POCSO Act.

(2.) The Jharkhand Police registered an F.I.R. under Section 376 of the Indian Penal Code and Section 6 of the Protection of Child from Sexual Offences Act, 2012 on 10.02.2017. The allegation in the said F.I.R. is that the victim informant was raped when she was a student of class IXth while attending Taekwando Class, by one Kamlesh Thakur, who was her coach. She further complained that when she went to Ranchi to complain before Sanjay Sharma (petitioner) about the incident, she was administered some intoxicating substance and when she became unconscious, she was raped by this petitioner and her objectionable photographs were captured by this petitioner. She further states in the Fardbeyan that she was blackmailed by this petitioner with the help of those photographs and sexual assault continued. Basing upon this statement, the F.I.R. was lodged.

(3.) I have heard learned senior counsel for the parties at length.