VALU Vs. THREESHULA

JUDGEMENT

(1.) Petitioner, in the subject writ petition, seeks the following prayers:

(2.) Heard Sri.Vivek.S., learned counsel appearing for petitioner, Sri.H.P.Leeladhar, learned Amicus Curiae appearing for respondent No.1 and Smt.Namitha Mahesh.B.G, learned High Court Government Pleader appearing for respondent No.2.

(3.) Sans unnecessary details facts in brief germane for consideration of the lis are as follows: On 31/5/2014 at about 3.30 p.m. the petitioner's minor daughter aged about 8 years was kidnapped by the 1st respondent on the pretext of buying her mangoes and was forcefully driven to a vacant land near Surya city, Banahalli of Iglur village and was raped and was further taken to the Government Hostel's toilet and again raped and later was murdered by strangulation or suffocating, as the complaint would read.