RAZIBUL GAZI Vs. STATE

JUDGEMENT

(1.) Accused in Spl. C.C. No.1284/2023 pending before the Court of FTSC-I, Additional City Civil and Sessions Judge, Bengaluru arising out of Crime No.100/2023 registered by Marathahalli Police Station, Bengaluru for the offences punishable under Ss. 363 and 366 of IPC, Ss. 3(a), 4, 5(L) (j) (ii) and 6 of POCSO Act and Sec. 9 of the Child Marriage Act is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the petitioner and learned HCGP appearing for the respondent-State. Respondent No.2, who is served in the matter, has remained unrepresented.

(3.) FIR in Crime No.100/2023 was registered by Marathahalli Police Station, Bengaluru, against unknown persons under Sec. 363 of IPC on the basis of the complaint lodged by respondent No.2 herein, who is the mother of the victim girl, who was aged about 17 years 2 months as on the date of the complaint. In the complaint dtd. 14/4/2023, it is averred that the complainant's minor daughter, who had left the house on 3/4/2023, had not returned home thereafter. Efforts made by the complainant and her family members to trace the victim girl went in vain. Therefore, the complainant had approached the police on 14/4/2023.