SUKHBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Applicant/complainant has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 16.2.2012 acquitting respondent No.2/accused, namely, Vikash of the charges framed against him.

(2.) The above respondent was named as an accused in FIR No. 49 dated 18.2.2011, Police Station Taraori, Karnal, for commission of offence under Sections 363, 366 and 376 IPC. It was an allegation against him that he had enticed away minor daughter of the applicant/complainant and committed rape upon her against her consent.

(3.) The process of law was started on a statement made by the applicant on 18.2.2011 intimating that his daughter was missing from the house since from 13.2.2011. Suspicion was raised upon the respondent/accused that he had enticed away the girl.