ANJANEYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused No.2 praying to quash the impugned order of taking cognizance dtd. 24/8/2022 passed in Spl.C.No.89/2022 by the District and Sessions Judge, Yadgiri for the offences punishable under Ss. 363, 366 and 109 of IPC and under Ss. 8 and 17 of the POCSO Act.

(2.) The case of the prosecution is that, the accused No.1 and the victim were in love each other since one year. The parents of the victim were searching for a groom, to perform the marriage of the victim. Hence, the victim requested the accused No.1 to take her along with him. Thereafter, the accused No.1 and the victim eloped from the village on 20/6/2022 in a Car belonging to CW.1. It is stated that, the accused No.3 went along with the accused No.1 and the victim to Mumbai.

(3.) Thereafter, the accused No.3 and CW.7 returned to Saidapur. The accused No.1 took the victim to his elder sister's house at Mumbai. She reprimanded the accused No.1 for bringing the victim to Mumbai and asked the accused No.1 to take back the victim to Saidapur. When he refused and coming to know that, the parents of the victim had registered a missing complaint, the accused No.1 brought the victim back to Saidapur and dropped her beside the police station.