SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Ajay Kumar Pandey, learned Counsel appearing for the Petitioner as also Shri Dashrath Mehta, learned Counsel appearing for the State.

(2.) The Petitioner, who is accused in Session Trial No. 208/10, pending presently before the F.T.C. Vth, Siwan, has prayed for, quashing the order dated 13.12.2010, by which, the learned Trial Judge was framing the charges under Section 366A of the I.P.C against the Petitioners.

(3.) It appears that a written report was filed by the father of Arti Kumari alleging that the accused persons i.e., the Petitioners, have taken or enticed away his daughter aged about 14 years, with some ulterior intention. On the basis of that written report dated 12.7.2009, Bhagwanpur P.S. Case No. 64/09 was instituted and investigation was undertaken which ended in submission of the charge-sheet and ultimately passing an order of cognizance as also the order of commitment of the case to the Court of Sessions and lastly, into the impugned order of framing of charges.