THAHSEEN BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in Spl.Case No.17/2022 arising out of Crime No.71/2017 registered for offences punishable under Ss. 323, 342, 109 of the IPC and Ss. 11 and 12 of the Protection of Children from Sexual Offences Act, 2012 (for short, "the POCSO Act").

(2.) Heard the learned counsel, Sri. Sirajuddin Ahmed, appearing for the petitioner and the learned High Court Government Pleader, Sri. K.S. Abhijith, appearing for respondent No.1.

(3.) Brief facts that leads the petitioner to this Court in the subject petition, as projected by the prosecution are as follows: The complainant is the mother of the child, who was 5 years old at the time of occurrence of the incident. A complaint is registered by the mother of the child, who was studying in the Nursery Sec. of East Wood High School at Ulsoor, alleging that when her daughter comes home, was incessantly crying and used to complain that her teacher was beating her every time, used to lock her in a dark room and then let her out. It is alleged that the petitioner had also indulged in removal of the pants of the child, revealing the body of the child as a measure of punishment.