ANANT BIJAY SINGH,J. - (1.) The petitioner is apprehending his arrest in connection with Barhi P.S. Case No. 193 of 2016 corresponding to G.R. Case No. 2210 of 2016, in the case registered under Sections 363, 366 A, 354/34 of the Indian Penal Code and under section 10 of POCSO Act.
(2.) The present case has been registered on the basis of written report of informant, O.P. NO. 2, Janki Yadav wherein it is alleged that on 09.08.2016 at about 3.15 in the evening the Binay Sao, Ankit Kumar and Md. Naushad Owner of India Hotel and Subhash Paswan kidnapped victim (A) and her friend victim (B) forcibly from the Quality Inn hotel in a Kreta car bearing no. JH02-AJ-5591.
(3.) It is further alleged that on that point of time one Dinesh Yadav son of Jagdish Mahto and another Dinesh Yadav son of Chhatradhari Yadav were returning from Baba Dham and were going to Hazaribag via Parharia and they saw the accused persons including this petitioner trying to kidnap those girls. On raising hullah by those girls, they chased and tried to stop the car, but the miscreants fled away. Thereafter they chased the car and rescued the girls. The victim (A) disclosed that after returning from school she had gone to Barhi Bazar to buy copy. In the meanwhile, her friend victim (B) meet her in the market and after purchasing copy, they were returning home. At that time, the above stated Kreta car came and stopped near them. Then her friend victim (B) told her that she knows the accused persons and they board in the car. When the car reached near the home of victim (A), she told to stop the car, but they forcibly took both the victims to Quality Inn hotel with bad intention and they tried to outrage their modesty.;