ARUN KUMAR @ ARUN TURI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 363, 370(4) of the Indian Penal Code read with Section 23/26 of the Juvenile Justice (Care & Protection) Act, 2000..

(3.) The prosecution case is that the informant has alleged therein that 10 years back her daughter Nirmala Kullu aged about 10 years on the false pretext and assurance given by the named accused Ramesh Lohra took away her daughter to Delhi for job, but inspite of several request here daughter was not brought back from Delhi even her request was not brought back from Delhi even her request to make contact with her was also not full filled by the accused and in place of doing so use to give threatening for her life, hence the case has been lodged.