GOUTAM BHAINSA Vs. STATE

JUDGEMENT

(1.) SRI A.P. Mishra, learned counsel enters appearance for the informant and the victim girl and files Vakalatnamas along with affidavits in Court today, which be kept on record. Heard learned counsel for the petitioner, learned counsel for the State, learned counsel appearing for the informant -opposite party no. 2 and the victim girl.

(2.) THIS application under Section 482 Cr.P.C. has been filed praying for quashing of the criminal proceeding initiated against the petitioner in G.R. Case No. 159 of 2014, arising out of Jamankira P.S. Case No. 29 of 2014, pending in the court of learned S.D.J.M., Kuchinda, under Sections 366 -A I.P.C.

(3.) THE case of the prosecution in brief is that the informant -opposite party no. 2, who is the father of the victim girl lodged a written report before the Jamankira Police Station, Sambalpur, which was registered as Jamankira P.S. Case No. 29(6) of 2014, alleging therein that on 10.03.2014 at about 4.00 P.M., her minor daughter, namely, Lipsa Parua, had been to neighbour's house for attending the marriage feast but she did not return home. Inspite of his best efforts, he could not trace her out. Thereafter, he got the information that one Gautam Bhainsa of Kaibenga in the district of Bargarh, who had running a xerox shop near their house had taken away her minor girl by alluring her with something. After getting the information, the informant along with other villagers went to the house of the accused -petitioner and found her daughter there.