MADHURI BANDOONI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present petition has been filed impugning order dated 30.07.2018 passed by Addl. Sessions Judge in Crl. Revision No.42/2017 whereby the charge framed by the Trial Court against the present petitioner under Section 363/374 IPC was modified to Section 368 read with Section 363 IPC.

(2.) Briefly, the facts of the present case are that FIR bearing No.111/2012 under Section 363 IPC, Police Station Chhawla came to be registered on 25.05.2012 on the complaint of one Bablu Tiwari. In the complaint, he stated that his daughter Somya Tiwari aged 15 years had not returned back to her home after she had gone to check her class 10th result at about 9 a.m. on 25.05.2012.

(3.) Later, on 08.07.2012, the complainant produced his daughter in the Police Station. The statement of prosecutrix was recorded under Section 161 Cr.P.C. and her medical examination was also conducted. Subsequently, on 10.07.2012, her statement was also recorded under Section 164 Cr.P.C., wherein she stated as follows:-