RANJITH D.N. Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for State and perused the material on record.

(2.) Learned High Court Government Pleader submits that notice is served on respondent No.2/complainant. Report is filed.

(3.) Crime No.126/2022 of Dudda Police Station, Hassan, is registered on a complaint lodged by victim's father against unknown persons for an offence punishable under Sec. 363 of IPC, with regard to missing of his minor daughter from 12/12/2022. The victim was secured on 23/1/2023 and her statement under Ss. 161 and 164 of Cr.P.C. were recorded. Her medical examination was also conducted. Charge sheet is filed against accused Nos.1 to 4 for the offence punishable under Ss. 366A , 376(2)(n) of IPC and Ss. 6 and 17 of the POCSO Act.