YEASU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(2.) For an incident took place on 2/8/2023, the mother of the victim girl aged 15 years has given a complaint on 8/8/2023 before the respondent police. This petitioner was arrested on 8/8/2023. As per the First Information Report, the daughter of the defacto complainant was caught by hand by the petitioner herein and was forced to kiss him. The victim girl has escaped from the clutches of the petitioner and had reported the matter to her mother. After six days her mother came forward to give a complaint to the respondent police and accordingly, the case under Ss. 7 and 8 of POCSO Act has been registered.

(3.) This Court directed the learned Additional Public Prosecutor to produce the CD file and on perusal of the CD file, this Court finds that there is no request to the concerned Magistrate for recording statement under Sec. 164 Cr.P.C., of the minor victim and there is no medical report.