X Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for transfer of investigation which is now pending on the file of the 1st respondent in Cr.No.1 of 2019. Along with this petition a miscellaneous petition was also filed seeking for a direction to the 2nd respondent to medically terminate the pregnancy of the petitioner.

(2.) The case of the petitioner is that she had relationship with one Naveeth Ahamed. He had stealthily taken certain videos and started pressurising the petitioner to yield to his demands. He started having regular sexual intercourse with the petitioner under threat. Therefore, a complaint came to be filed before the respondent Police by the mother of the petitioner and an FIR has been registered in Cr.No.1 of 2019 for an offence under Sec. 354, 354A, 354C Penal Code & Sec. 66E & 67A of the Information Technology Act.

(3.) Immediately after the registration of the FIR, the 164 statement of the petitioner and her mother was recorded before the learned Magistrate. In the said statement the victim girl had alleged that she was raped by the above said Naveeth Ahamed and as a result of the same, she became pregnant.