SABITARANI SARKAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application under section 482 of the Code of Criminal Procedure filed by the petitioner Srimati Sabitarani Sarkar praying for quashing the impugned order dated 18.06.2015 passed by the learned S.D.J.M., Malkangiri in G.R. Case No.88 of 2015 which arises out of Malkangiri P.S. Case No.33 of 2015 in taking cognizance of offences under sections 176/34 of the Indian Penal Code read with section 21(2) of the Protection of Children from Sexual Offences Act, 2012 (hereafter 'POCSO Act') and issuance of process against her. The said case is now subjudiced in the Court of learned Addl. Sessions Judge -cum- Special Judge, Malkangiri in C.T. Case No.107 of 2015.

(2.) The criminal law was set into motion on the presentation of the first information report by one Deba Kabasi before the Inspector in charge of Malkangiri police station wherein it is alleged that on 21.02.2015 the petitioner was the Hostel Superintendent of U.G. Govt. High School, Pedakunda, Malkangiri and she brought the victim to her house and left her in the custody of the informant who is the father of the victim and told him that the victim was pregnant. The victim was prosecuting her studies in that School and she was staying in the hostel and sometimes she use to come to the village. After the petitioner left the victim in the house, the informant asked the victim relating to her pregnancy and she disclosed that on the last Dussehra vacation when she had come to the house, covillager Bhima Madkami took her inside the jungle situated nearer to her village and committed rape on her for which she became pregnant. The informant called the relatives and gentlemen of the village for amicable settlement and the Superintendent in charge and others came to the house of the victim and they took the victim to the Govt. Hospital at Malkangiri and after preliminary treatment, the doctors opined that the victim was pregnant for six months and she is to be treated properly. The accused Bhima Madkami absconded from the village.

(3.) On the basis of the first information report, Malkangiri P.S. Case No.33 of 2015 was registered under section 376(1) of the Indian Penal Code read with sections 4/5-J(ii)/8 of the POCSO Act. After completion of investigation, charge sheet was submitted for commission of offences under sections 376(1)/176/34 of the Indian Penal Code read with sections 6/21(2) of the POCSO Act. So far as the petitioner is concerned, after receipt of charge sheet, the learned S.D.J.M., Malkangiri vide under impugned dated 18.06.2015 took cognizance of offences under sections 176/34 of the Indian Penal Code read with section 21(2) of the POCSO Act and issued process.