STATE NCT OF DELHI Vs. PAWAN RAM

JUDGEMENT

(1.) Present petition has been filed on behalf of the State seeking setting aside of the impugned judgment dtd. 30/10/2019 passed by learned court of Sessions whereby the respondents were acquitted in Sessions Case No.8722/2016 pertaining to FIR No.47/2014, registered at police station Inderpuri, Delhi for the offences punishable under Ss. 363/366/376 of the IPC.

(2.) The facts giving rise to the present petition are that on 26/2/2014, a PCR call vide DD No.52A was made at about 11:44 PM by the complainant, that his daughter had gone to the market and she was missing since 8 PM on the said day. The complainant father stated that despite best efforts and inquiring from relatives and persons known to him, he could not trace his daughter. On his complaint, FIR in question was registered for the offence under Sec. 363 IPC.

(3.) The investigation originated and during the course of investigation, the complainant father revealed that his daughter was in talking terms with a boy, who earlier resided in the neighbourhood and drove indigo car bearing registration no.UP-14-BQ-4939 and has now shifted to Todapur, Dehi. The complainant 's father informed the police that employer of the boy resided in New Rajender Nagar, Delhi. The police reached New Rajender Nagar and recovered the victim from the said car which was in the possession of the boy/accused.