PREM DUTT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is accused in case registered vide FIR No. 23 of 2021 dtd. 21/4/2021 at Police Station, Pachhad, District Sirmaur, H.P. under Ss. 363, 366-A, 376 of IPC and Sec. 6 of the POCSO Act, 2012.

(2.) The case has been registered against the petitioner on the basis of written complaint submitted by Smt.Pushpa Devi, mother of the victim on 21/4/2021 at Police Station, Pachhad, District Sirmaur, H.P. It was alleged that the complainant had three children, the eldest was a daughter aged 17 years, younger to her, the victim was 16 years and youngest was the son. All three children were studying in GSSS, Rama. The petitioner had acquaintance with the husband of the complainant. In November, 2020, the petitioner had kidnapped her daughter (victim) and after three days had left her with them. On 17/4/2021, the complainant alighted with the victim from bus at Sarahan and victim fled after dodging her mother. The entire family with the help of others searched for the victim for many days, but could not trace her. Accordingly, on 21/4/2021 the complaint was lodged.

(3.) During investigation the petitioner was traced at Chirgaon on 31/10/2021 through his mobile phone location.