ASHPAQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Complainant is the father of the victim. He gave complaint stating that his daughter probably has been taken by the accused. The ground for allegation is that, on earlier occasion he was seen with his daughter and was warned not to move with her. Despite that, on 12.10.2017 at around 1 p.m. it is noticed that the girl was missing. Hence, complaint was filed.

(2.) After tracing the victim she gave statement under section 164 of Cr.P.C., 1973 before the Magistrate wherein she has stated that they were in cordiality for quite some time and on 12.10.2017 the accused pressurized the victim girl to accompany him. Accordingly she went along with him and she was with the accused for about three weeks at different places. She further stated that the accused has sexually assaulted her while she was with the accused.

(3.) Learned counsel for the petitioner submitted that, the complaint allegations are not true and that the accused has not committed any offences as alleged. The accused is a student and if he is made to be in judicial custody, his future will be spoiled. Hence, sought to allow the petition.