RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the Respondent-State. Learned HCGP submits that, Respondent No.2-complainant has already been served with the notice of this case. But, the complainant (R2) remained absent before the Court. Perused the records.

(2.) Petitioners are arraigned as Accused Nos.1 and 2 in Crime No.23/2019 of Chandrashekarpura Police Station, Tumakuru District, for the offence punishable under Section 376 r/w 34 of IPC, Section 4 and 6 of POCSO Act and Section 3(1)(w) (i)(ii), 3(2)(va) of SC/ST (POA) Act, now pending on the file of III Addl. Sessions and Special Judge, Tumakuru.

(3.) The brief facts of the case are that, the alleged victim girls, aged 14 to 15 years are residents of Kallugu Village, Tumkur District and they alleged to have left the house on 01.02.2019 and on they having been searched by the BASCO Child Line on 15.02.2019, they have been sent to Government Girls Children Home (Sarakari Balakiyara Bala Mandira), through the District Children Welfare Committee-II and admitted there and thereafter, they were sent to Government Girls Children Home at Tumakuru on 12.03.2019.