NASRIN KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner Nasrin Khatoon is the victim of the crime in relation to Sonbarsa P.S. Case No.13 of 2017 registered under Section 363/366A of the Indian Penal Code. Initially, the complaint case was filed by Rabihun Khatoon, the mother of the victim, which was registered as aforesaid P.S. case under Section 154(3) Cr.P.C., 1973

(3.) Allegation is that the named accused persons have induced the victim to go with them just to use the victim in flesh tread. There is reference of other similar criminal cases against the accused persons. When the victim appeared, her statement under Section 164 Cr.P.C., 1973 was recorded wherein she disclosed her age as 19 years and the learned Magistrate also assessed her age as 19 years. The victim levelled allegation against the informant of this case that the informant was using her for immoral purposes and earning money. Therefore, she had left the house.