SIDDHARTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court for grant of bail in connection with Crime No.70/2015 of Hokrana Police, for the offences Under Sections 344,345,347,365,366,367,368,370(2) R/w Sec. 34 of IPC.

(2.) The allegation against the petitioner is that he abducted and took away the daughter of the complainant by name Kavita wife of Gopal Chikale of Ganeshpur(U) village long back. It is stated in the complaint that on 2 -11 -2014 the husband of said Kavita by name Gopal has lodged a missing complaint stating that his wife and daughter were missing from his house and he has also distributed some hand bills in this regard. After 3 -4 days from 2 -11 -2014, he came to know that this petitioner by persuading said Kavita, took her to Mumbai and has been keeping her in his house by wrongfully confining her and making use of her for the purpose of prostitution, for his wrongful gain. Therefore, it appears, the father of said lady Kavita lodged a complaint on 6 -6 -2015 stating that complainant and others went to the house of this petitioner in search of Kavita at Ghatkopar area, Mumbai on 5 -6 -2015 and found, the petitioner and also the daughter of the complainant Kavita in the said house. On the information given by the complainant, immediately Police have secured the said lady and taken custody of the petitioner. The petitioner was produced before the jurisdictional Court on 6 -6 -2014 and remanded to judicial custody.

(3.) The remand application filed before the Court dated : 6 -6 -2015 does not establish whether the Police have recorded statement of the said Kavita as on the date of securing her and whether the Police have conducted any investigation in this regard to ascertain as to whether the petitioner has abducted her or taken her to Mumbai for the purpose of any illicit human trafficking.