DEBASHIS GHOSH Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present application under Section 439 Cr.P.C.has been filed in connection with C.I.D. (C.B.) P.S. Case No.05 of 2020 (Raiboga P.S. Case No.41 of 2020) corresponding to Special G.R. Case No.88 of 2020 pending in the Court of the learned Additional District & Sessions Judge-cum-Special Judge, Sundargarh wherein the Petitioner is alleged to have committed an offence punishable under Sections 313/166/201/120(B), IPC read with Sections 17/21 of the POCSO Act and Section 3(2)(v) of the SC/ST (PA) Act.

(2.) The factual conspectus as narrated in the F.I.R., in brief, is that a minor girl aged about 13 years was produced before the Child Welfare Committee on 15.06.2020 by the Biramitrapur Police Station and was subsequently sent to the Open Shelter, Bisra. Since the victim girl had complained of pain, she was taken for treatment to Bisra C.H.C. and therefrom to Rourkela Government Hospital. During counseling, she disclosed that she was three months pregnant through her boy-friend named Sagar and her step-father, she was rescued by the Biramitrapur Police and a medical termination of pregnancy was performed on 15.06.2020 at Biramitrapur C.H.C. On 22.06.2020 as has been alleged by her before the Child Welfare Committee that Bada Babu of Biramitrapur P.S. was keeping sexual relationship with her since last three months and another policeman of Biramitrapur P.S. had also kept physical relationship with her once. Thereafter F.I.R. was lodged by one Shreebanta Jena, District Child Protection Officer, Sundargarh on 23.06.2020 for the offences punishable under Sections 376(2)(n)/376(3)/313, IPC read with Section 6 of the POCSO Act against the petitioner and others as Raiboga P.S. Case No.41 of 2020 which was subsequently reregistered as C.I.D.(C.B) P.S. Case No.05 of 2020. Basing on the F.I.R., investigation was taken up. During course of investigation, the petitioner was arrested and forwarded to the court on 07.07.2020 under Sections 313/166/201/120-B, IPC, under Sections 17 and 21 of the POCSO Act, 2012 read with Section 3(2)(v) of S.C. & S.T (PA) Act, 2015.

(3.) The Petitioner herein has clarified his position on the present matter vide Letter No.184 dated 02.07.2020 by stating that the I.I.C of Biramitrapur P.S. had called him to his office at about 3.30 to 4.00 P.M. on 14.06.2020. The I.I.C. stated that they had rescued the victim of rape from Biramitrapur Bus stand area where she was wandering alone. The victim disclosed that her parents are staying in Delhi who are working as labourers and that she did not want to go to her relatives' house, as her stepfather is one of the accused persons. It was further stated that the victim requested that a procedure for abortion be conducted. The I.I.C. thereafter informed the Petitioner that he has made necessary arrangements for the victim's stay at C.W.C., Rourkela to keep the incident confidential in order to save the life of the minor girl.