SUNNY Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Crl. M.A. 20804/2017(exemption) Allowed, subject to all just exceptions.

(2.) The complaint is lodged by the mother of the victim. The allegation against the petitioner is that the petitioner along with one co-accused pulled the victim onto his motor-cycle and thereafter took her to some distance and misbehaved with her and thereafter left her when she started screaming.

(3.) Learned counsel for the petitioner submits that the alleged distance which the petitioner is alleged to have travelled is over 25 Kms. and it is practically impossible for someone to pull a girl onto a motor-cycle. Further, it is submitted that there is contradiction in the statement recorded under Section 164 of the Code of Criminal Procedure of the complainant and the victim.