KORIMILLI VENKATA SREENIVAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner is apprehending arrest in connection with Laxmisagar P.S. Case No. 261 of 2023 corresponding to T.R. Case No. 344 of 2023 pending in the Court of learned Special Judge, POCSO Court, Bhubaneswar for the alleged commission of offence under Sec. 376(3) of IPC read with Sec. 6 of POCSO Act.

(2.) The prosecution case is that an FIR was lodged by the informant (name withheld) in the Laxmisagar Police Station on 27/6/2023 alleging therein that on 23/6/2023 while her minor daughter 'X' was alone at home, the accused, who is otherwise known to the family, came there and molested her by disrobing her, gagging her and fondled her private parts and breasts. He also inserted his finger in her vagina while making several attempts to have intercourse with her. The victim girl somehow managed to push the accused aside and ran away and locked herself in the bathroom. The accused thereafter left the house after threatening the victim to not disclose the incident to anyone. The victim called her elder sister and narrated the whole incident while weeping inconsolably. Hearing about the incident from the victim's elder sister, her parents rushed home and the victim again narrated the incident before them.

(3.) Basing on such written complaint the aforementioned case has been registered and presently, investigation is in progress.