ANIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners I and 2 are Accused Nos. 6 and 4 respectively in Crime No. 226/2012 of Sedam Police Station registered for the offence punishable under Section-366 read with Section 149 of IPC alongwith other offences.

(2.) The case of the prosecution is that Kum. Shwetha D/o Gopalreddy was abducted by the accused including the petitioners on 7.1.2012 and the whereabouts of all other accused except the petitioners is not known.

(3.) Complaint is lodged by the father of the victim. The complaint reveals the name of all the accused including the petitioners. It is alleged that all the petitioners used to tease and chide the victim Shwetha and have kidnapped her. They also used to send the messages to her through cell phone and threatened her of abduction/ kidnap.