RAM SEVAK Vs. STATE

JUDGEMENT

(1.) This is a petition under Sec. 439 CrPC praying for grant of regular bail in FIR No. 107/2017 registered at Police Station Sonia Vihar for offences under Sec. 363, 366, 376 IPC Sec 4 and 6 of the POCSO Act read with Sec. 10 of the Prohibition of Child Marriage Act.

(2.) Briefly stated, a missing complaint was registered on 13.05.2017 where the complaint was given by the father of the victim i.e. Lal Chandra Maurya that his minor daughter has been kidnapped and she had been missing and last seen details were given in the complaint. Investigation was completed and did not result in a fruitful outcome.

(3.) It is stated that on 01.12.2020, the victim telephoned her mother stating that she had delivered a baby boy who was three months old and she revealed that she had been married for the last four years. This information was passed on to the Police, who landed in Madhya Pradesh to trace the young girl/victim. The Police with the assistance of the local Police tracked down and recovered the young girl on 02.12.2020.