SRI. YUSAF Vs. STATE BY WOMENS POLICE STATION

JUDGEMENT

(1.) ard the learned counsel for the petitioner and the learned High Court Government Pleader for therespondent.

(2.) The petitioners (A4 to A6) alongwith co- accused are charge-sheeted by the respondent police in respect of the offences punishable under Sections 376(D), 344 r/w Section 34 of IPC and Sections 4, 5(G), 6,8,12, 17, 18 of Protection of Children from Sexual Offences Act.

(3.) The allegation is, that the victim Kumari Harita Akshaya @ Priyanka, aged 17 years quarreled with her mother and left the house at Kolar and traveled in the train. She purchased the ticket for Kadur but alighted at Shivamogga Railway Station. When she came out to the railway station, she hired an auto of the accused No.1 and sought for help. He introduced her to the accused No.2. They took her to an isolated place and committed rape on her. The accused No.3 took her to his house and on the next day he shifted her to the house of the accused No.4 to 6. She was illegally confined in the said house from 7.9.2016 to 20.10.2016 and voluntarily she was produced before the police by the 1st petitioner.