MUTTAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD . Perused the records.

(2.) A person by name Shekar lodged a first information report stating that he has a sister by name Rekha and her friend by name Geetha, all are residing at Malaghana Thande, Basavana Bagewadi. The said Geetha is the daughter of one Poolsingh and they are the neighbours of the complainant. It is further alleged that on 4.9.2014, Rekha and Geetha were eloped with the petitioner and one Anil. In spite of best search by the complainant and others, they could not able to locate the whereabouts of the petitioner, Anil, Rekha and Geetha. In this background, it is alleged that the petitioner and Anil knowing fully well that the complainant and his family members and Poolsingh belong to he Scheduled Caste and in spite of that, with an intention to commit an offence of rape, they abducted the said Geetha and Rekha. On the basis of such complaint, the Police have registered a case in Crime No. 149/2014 for the offence punishable under Section 366A read with 34 of I.P.C. and also u/s. 3(1)(x) & (xi) of the SC/ST (PA) Act and also u/s. 12 of the Protection of Children from Sexual Offences Act. The Police have investigated the matter and submitted the charge sheet for the offence punishable under Section 366A, 376 of I.P.C. and Section u/s. 3(1)(x) & (xi) and 3(2)(v) of the SC/ST (PA) Act and also u/s. 12 of the Protection of Children from Sexual Offences Act.

(3.) HENCE , the following order: