KARANJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is an accused in case FIR No. 25 of 2022, dtd. 7/3/2022 under Ss. 363, 376, 504, 506 IPC, Sec. 4 of the Protection of Children from Sexual Offences Act and Sec. 67-B of I.T. Act, registered at Police Station, Shillai, District Sirmaur, H.P. Petitioner is in custody since 16/3/2022.

(2.) The above noted case was registered on the written complaint of victim presented by her to the police on 7/3/2022 alleging therein that the petitioner was her facebook friend and they had been on talking terms with each other for the last about one year. The petitioner had visited Shillai and had taken the victim to Dehradun on motorcycle by making her to drink something, whereafter he indulged in indecent activities and kept making physical relations with her under promise to marry. Keeping in view her age, she was sent back by the family members of petitioner to her home. On her return, petitioner started threatening her and misusing her photographs. He even made her photographs available to others through a fake facebook ID of her father. She further alleged that the petitioner had been threatening her that in case she did not marry him he would kill some of her family member. The victim disclosed her age as 15 years.

(3.) The status report filed on behalf of the respondent reveals that the investigation is complete and challan has been presented on 4/5/2022.