SAGAR Vs. STATE & ORS

JUDGEMENT

(1.) Cm Appl.12762/2018 (exemption)

(2.) Allegation in the FIR is that the daughter of the complainant aged 16 years had gone missing. It was suspected that the petitioner had lured her.

(3.) The statement of the victim girl was recorded under Section 164 Cr.P.C. in which she stated that she knew the petitioner for 3-4 years and she had gone with him on her own volition. She states that she did not take the permission of her parents as she knew that they would not allow her. She has stated that that no physical relation was made and the petitioner has not misbehaved with her. She stated that she had gone with her own will and wish.