K SAI KUMARI Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner, who is Accused No.4 in FIR No.31 of 2019 of Proddatur Town Police Station, which is registered for the offences under Sections 342, 376DA, 306 read with 511 IPC and Sections 506 and 201 IPC and Section 5 (g) read with 6 POCSO Act, 2012 seeking to quash the proceedings in the said crime.

(2.) An unfortunate event in which the young girl was forcibly assaulted by the accused 1 and 2 has lead to this complaint. The minor girl was sexually assaulted by A1 and A2. She informed A3 and A4 of the said assault. But according to the complaint they did not take any action and on the other hand they told her not to reveal anything to anybody. Later, the unfortunate victim jumped of the roof of building and tried to commit suicide. She did not die but she was maimed for life. Therefore, the FIR was lodged. The present application is filed to quash the FIR as far as Accused No.4 is concerned.

(3.) This Court has head Sri V.V.Satish, learned counsel for the petitioner and the learned Public Prosecutor for the State and also Sri K.Jyothi Prasad, learned counsel for the 2nd respondent.