- (1.) The petitioner is accused in connection with Bariatu P.S. Case No. 65 of 2011 [G.R. No. 1046 of 2011] registered under Sections 366A of the Indian Penal Code, pending in the Court of Chief Judicial Magistrate, Ranchi.
(2.) There is allegation against the petitioner that he induced Kavita Kumari (daughter of the informant) and took her away with an intention to marry her.
(3.) It is submitted that the victim girl in her statement under Section 164 Cr.P.C. has clearly stated that she was in love with the petitioner and she left her home out of her sweet will. No case under Section 366A of the IPC is made out.;