MANOJ KUMAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Invoking the revisional jurisdiction of this Court under Section 397 and 401 of the Code of Criminal Procedure (in short 'the Code'), the petitioner has questioned the legality of the order impugned dated 24.02.2015 passed by the learned Additional Sessions Judge-I, Jamshedpur in S.T. No.- 370 of 2014 whereby and whereunder the petition filed by the petitioner for his discharge under Section 227 of the Code has been rejected.

(2.) The factual score as depicted in the F.I.R. lodged at the instance of Rekha Devi- the informant, is that after the death of her husband Mangal Lohar, she became helpless but she came in the contact of one social worker Rajbir Kaur, who narrated her story to the petitioner Manoj Kumar Sharma and the said Manoj Kumar Sharma assured her to maintain the informant and her children and also promised to marry with her on the pretext that since after the death of his wife almost five years ago, he has been living alone. Thereafter, he brought the informant to his house at Ashiyana Muktagiri Flat No. 204 and on false promise of marriage, the petitioner made illegal relationship with her. It is also alleged that she was living with the petitioner as husband and wife but the intention of the petitioner was otherwise and he tried to physically assault her daughter Simran Kaur also. Seeing the bad intention of the petitioner, she shifted her daughter Simran Kaur to her sister's house in Jugsalai but when came back to her house, she found that petitioner with the help of 4-5 persons had taken away all the house hold articles from the said flat.

(3.) On the basis of the said information, Dhalbhum(Mango) P.S. Case no. 140 of 2014 was instituted on 09.03.2014 under Sections 376, 354, 379, and 506 of I.P.C.