ARUN TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Deori, learned Amicus Curiae appearing for the appellant and also heard Mr. B. Gogoi, learned Addl. Public Prosecutor appearing on behalf of the State of Assam.

(2.) The informant Pulchand Pator lodged an ejahar/FIR before the I/c, Jagun Out Post under Lekhapani P.S. stating inter alia that on 04.08.2015 at about 2 P.M., his daughter, aged about 13 years went to Dahmile to bring something from a shop, but she did not return back home. The informant searched for his daughter, but he could not trace out. Next day in the morning hour, the informant came to know that one Arun Tanti had kidnapped his daughter and he is a married person, having four wives and children. Later on, his daughter was recovered from the house of the accused person. On receipt of the information, Police registered a case and after completion of investigation, submitted charge-sheet against the aforesaid accused person under Sections 336(A)/376 IPC r/w Section 6 of POCSO Act.

(3.) As the case is exclusive triable by the Special Court, the case was committed to the Court of Sessions.