X Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant revision is preferred against the following:-

(2.) According to the FIR, the CIL enticed the victim, a young girl of 13 years of age from her house on 29/6/2022 at 09:00 in the morning.

(3.) Learned counsel for the CIL would submit that the statement of the victim is contradictory as given during investigation under Ss. 161 and 164 of the Code of Criminal Procedure, 1973 (for short, "the Code"). The Probation Officer's report does not reveal anything against the CIL.