SHINA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS order shall dispose of all the three applications filed under Section 439 of the Code of Criminal Procedure.

(2.) PETITIONERS herein, are accused in FIR No. 105/14 under Sections 452, 363, 366, 376(2)(G), 120B, 506 of the Indian Penal Code and 4 of the Protection of Children from Sexual Offences registered in Police Station, Tissa, District Chamba.

(3.) THE prosecutrix, as per investigation conducted at this stage remained in the custody of accused Ibrahim, Sawar Deen and Sai for two months and they detained her in a cave in the forest. They allegedly subjected her to sexual intercourse there during this period. She could contact her uncle Mohammad Deen through a call made from the cell phone of accused Ibrahim on 9.10.2014 and managed her escape by fleeing from the cave on that day.