SUNEEL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C482 application, the applicant has put to challenge the entire proceedings of Special Sessions Trial No.135 of 2017 State Vs. Suneel, pending in the Court of learned Special Judge (POCSO)/ Additional Sessions Judge, Haridwar, for the offences under Ss. 363, 366A, 376 IPC and under Sec. 5(j)(II)/6 of the Protection of Children From the Sexual Offences (POCSO) Act, and to summon the respondent No.3 in-person before this Court from the Nari Niketan Dehradun, District Dehradun to know about the will of the respondent No.3 and thereafter release the respondent No.3 as per her will.

(3.) The brief facts of the case are that the respondent No.2-Shivcharan (complainant) has lodged an FIR on 22/8/2017 being FIR No.353 of 2017 against the applicant alleging therein that the applicant had enticed away his sister Km. Laxmi (respondent No.3) and took her away with him on 19/8/2017 at about 05:00 PM; after being searched, the family members of the applicant said the applicant was also absent from his house.