PRANAV PRABHAKAR NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) The present revision application calls in question the defensibility and legal sustainability of the Order dtd. 8/9/2021, in Special Case No. 74 of 2020, passed by the learned Special Judge, Children's Court for the State of Goa at Panaji, to frame the charge against the Applicant/Accused under Sec. 363 of IPC and under Sec. 8 of the Goa Children's Act, 2003.

(2.) It is the case of the Prosecution that the victim was abandoned by her parents when she was three months old. She was looked after by her granny till the age of three years. After her granny expired, Mr. Anthony Rodrigues took care of her as his daughter. On 19/10/2020, at about 12:50 hours, Father Alexander, who is the Parish Priest of Moira Church, had taken the victim, at her request, to Delfinos Mart at Porvorim from where the Accused took her on a bike to his place.

(3.) On the complaint of Mr. Anthony Rodrigues, father of the victim, crime vide Cr. No.133/2020 with the Porvorim Police Station came to be registered against an unknown person. The Police made a requisite investigation during the course of which they interrogated the witnesses and recorded their statements. On 21/10/2020, victim girl was traced in the house of Accused at Mollar, Corlim, Tiswadi-Goa. After finding the complicity of the Accused, charge-sheet was lodged against the Accused for the offences punishable under Sec. 363 of IPC and under Sec. 8 of the Goa Children's Act, 2003.