CHANDAN JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) NOBODY appears on behalf of the parties.

(2.) SINCE the application is pending for admission since 2003 and nobody is appearing for the petitioner, and therefore it is being disposed of on the basis of the material available on record at this stage.

(3.) IT appears that a complaint was filed by one Reshmi Khatoon against Chandan Jha (petitioner) alleging therein that she was a young unmarried lady belonging to a poor family working as a maid servant at a house near Muraroi Police Station, and the accused Chandan Jha was employed as a jeep driver in the office of the Block Development Officer, Maheshpur. It is further alleged that Chandan Jha used to come to the said police station and in course of which he happened to meet the complainant, Reshmi Khatoon and then he developed intimacy with her resulting in his frequent visits to her house and all those occasions he concealing his name and posing himself to be a member of Muslim community, convinced and promised her to marry and in course of that he started cohabiting with her some time at Maheshpur and at some time some other places and also at his house and all those occasion, he used to promise to marry her. Thereafter she conceived and bore the pregnancy of two months, she narrated the entire facts to him and her parents, but the petitioner even refused to talk to her and marry to her. Ultimately the complainant lodged a complaint in the Court.