MOHAMMAD NAZIM Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 34 of 2021, dtd. 5/3/2021, registered at Police Station Sadar, District Shimla, H.P. under Ss. 363, 366-A, 370-A, 506 and 120-B of IPC. He was arrested on 6/4/2021 and since then, he is in custody.

(2.) Brief facts of the case are that the father of victim on 5/3/2021 reported to the police that his minor daughter aged about fifteen years (victim) had not returned home from the school and on inquiry, he had found that the students were not even required to attend the school on the said date. Police registered a case under Sec. 363 IPC. During investigation, the location of mobile phone used by the victim was found somewhere in Haryana. It was found that victim was travelling towards Delhi. A police party reached Delhi. On further analysis of the call detail records of the mobile phone, which was in contact with mobile number of the victim, one person named Jatin Malik was tracked. On interrogation of the Jatin Malik, it was found that the victim had taken a lift in his vehicle on the night of 5/3/2021 from a place near Panipat. The victim while travelling in the vehicle of Jatin Malik had contacted a person named Mohammad Zubair from the mobile phone of Jatin Malik. The caller from the other side had sent a location on the mobile number of Jatin Malik with direction to leave the victim at such location. Finally, Jatin Malik had dropped the victim at about 10.30 p.m. at NTPC Chowk, Badarpur, Delhi, where a boy had received her.

(3.) During further investigation, it was found that the boy, who had received the victim, was named Ibrahim and he had further dropped the victim with a female named Nasrin at Village Dhakiya in Uttar Pradesh. Lastly, the victim was recovered on 8/3/2021 and was handed over to her father.