GAURAV SISODIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Both these criminal revisions are related with same crime and same criminal case, therefore, both the criminal revisions are being decided analogously.

(2.) Both criminal revisions under Sec. 397 r/w Sec. 401 of Cr.P.C. have been filed against the impugned order dtd. 23/1/2023 passed by 6th Additional Sessions Judge, Gwalior in S.T.No.472/2022, whereby charges under Sec. 368, 506 Part-II of IPC have been framed against the applicants.

(3.) The necessary facts for disposal of the present revisions, in short, are that complainant Ramhet Parihar lodged a missing person report at Police Station Kampoo, District Gwalior that his daughter/prosecutrix is missing from home. During investigation, it has been gathered that on the pretext of marriage, co-accused Saurabh Sisodiya forcefully abducted the minor prosecutrix, took her at Agra, Gwalior, Jaipur and other different places and committed rape upon her repeatedly. The allegation leveled against the applicants are that they have helped the main accused Saurabh Sisodiya for abduction of the prosecutrix and also threatened her for life. Accordingly, offence has been registered.