GUDDO DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This C482 application is directed against the charge-sheet dtd. 9/11/2011 filed in Case Crime No. 170 of 2011 and the entire proceedings of Criminal Case No. 2262 of 2012, 'State Vs. Bishan Singh and Another' under Ss. 363 and 366-A IPC, pending before the learned Chief Judicial Magistrate, Haridwar as well as the summoning order dtd. 31/3/2012, which was served upon the applicant in the month of March, 2016.

(2.) The brief facts giving rise to the filing of the present C482 application, are that the First Information Report was lodged on 6/5/2011, by respondent no.2 ' Rohtash, S/o Vikram, Police Station Kotwali Jwalapur, District Haridwar, on the basis of which a Case Crime No. 170 of 2011, under Ss. 363 and 366-A IPC was registered against Rinku, S/o Harkesh, R/o Village Hajjarpur, Police Station Raipur, District Bijnor.

(3.) The prosecution case, as unfolded, in the First Information Report is that on 2/5/2011, the daughter of the informant, aged about 15 years was sleeping with her mother. In the morning, she was found missing from her house; a search was made and the house of accused ' Rinku was found locked. It is alleged that the accused ' Rinku, who was living in the neighbourhood, in the house of Munni Dai has kidnapped and enticed away, the daughter of the informant. The investigation ensued and a charge-sheet was submitted only against the accused - Rinku by the Investigating Officer, Charge Sheet No. 71 of 2011 dtd. 26/5/2011, in the court of learned Chief Judicial Magistrate, Haridwar and the accused was put to trial in the Court of VIth Additional Sessions Judge, Haridwar in Sessions Trial No. 210 of 2011, 'State Vs. Rinku' under Ss. 363, 366-A and 376 IPC.