MOHARPAL MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Facts of the present case are disturbing which indicate that this case is of immoral child trafficking. Victim is a minor girl aged about 14 to 15 years and was working as an scavenger. According to F.I.R., lodged by father of victim, she was missing since 29/9/2020 and one of the co-accused Chhabinath was a suspected person that he has enticed the victim and kidnapped her from lawful guardianship.

(2.) It appears that victim returned on 25/2/2022 i.e. after 1 year 5 months. Statement of victim were recorded under Ss. 161 and 164 Cr.P.C. wherein she narrated her entire ordeal of repeated sexual assault and how she was sold from one accused to another.

(3.) According to victim, her ordeal of immoral trafficking was commenced when co-accused Gaurav alias Sonu kept her for about 45 days in a house belonging to his brother where he repeatedly raped her and later on sold to present applicant for Rs.60,000.00.