SHAHEEN SULTHAN TAJ Vs. STATE BY GOVINDPURA POLICE

JUDGEMENT

(1.) Heard the petitioner counsel and also the learned counsel for the State.

(2.) This is a successive bail petition filed by the petitioner who is the mother of the victim girl and also this petitioner has filed Criminal Petition No.4906/2022 and this Court vide order dtd. 14/7/2022 rejected the petition with liberty to approach the Court after filing of the charge-sheet.

(3.) Now the police have investigated the matter and filed the charge-sheet and the allegation in the complaint is that, when the victim girl was 14 years old in the year 2008, her mother asked her to accompany with a person and be kind to him and also it is an allegation that the said person came and took the complainant to unknown place and subjected her for sexual act and after three years, again, the complainant was sent to Pune and there also she was subjected for sexual act for ten days and she was brought back to the home and in spite of resistance from the complainant, again she was sent to Mumbai in the year 2013-14, there the police have conducted the raid and a case was registered against the petitioner, and the complainant was sent to Vidyaranya Home NGO Institution and having taken note of the history given subjecting the minor girl at the age of 14 years in the year 2008 and subsequently also she was subjected to sexual act at the instance of the petitioner and a belated complaint is filed in the year 2022 i.e. on 23/2/2022 and also it is the contention that some dispute was arisen between the complainant and the petitioner with regard to the property and when the investigation has been completed, it is appropriate to exercise the discretion in favour of the petitioner and the allegation has to be proved during the course of trial.