ANANT BIJAY SINGH,J. - (1.) The petitioner is apprehending his arrest in connection with Jamua P.S. case no. 252 of 2016 corresponding to G.R. No. 07 of 2017 under section 366 (A)/376 of the I.P.C. and sections 4/8 of POCSO Act.
(2.) The case of the prosecution is that one Laxman Yadav gave a written report to the Officer In-charge of Jamua police on 18.11.2016 that on 11.11.2016 his daughter aged about 17 years was sleeping at his house but on 12.11.2016 in the morning he did not find his daughter. In course of search he came to know that one Ganesh Kumar Yadav has taken away her daughter on enticement of marriage.
(3.) On 04.04.2017 learned counsel for the petitioner was directed to add the complainant as o.p.no. 2 and victim as o.p. no. 3. On that day Case-diary was called for and an interim relief was granted to the petitioner. Learned counsel for the parties along with their client were directed to remain physically present in the Court, so that the possibility of rehabilitation of the victim under Jharkhand Victim Compensation Act, 2012 may be explored. The case was directed to be listed on 05.07.2017 and o.p. no. 2 showed his reluctance on the question of legal aid.;