JAGPREET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An FIR No.216/2020 was lodged by the complainant- Barkat Kha at PS Rawla, District Sriganganagar for offences under Sec. 450, 363, 366, 376(2)(N), 376(3), 376D of IPC and 3/4(2), 5(L)/6, 5(G)/6 of POCSO stating inter alia that on 29/10/2020, his minor daughter Mst. 'N', aged about 15 years is missing from house. Complainant in the FIR suspected that she has been kidnapped by Pawan Kumar, Jagpreet Singh (petitioner), Billu Kha etc.

(2.) The police after investigation submitted charge sheet No.01 dtd. 19/2/2021 before POCSO Court No.1, Sriganganagar against co-accused Pawan Kumar. Charge sheet was not filed against co-accused Paniya Kha and present petitioner as investigating agency concluded that their involvement was not found in commission of the alleged crime.

(3.) The proseuctrix Mst. 'N' in her statement under Sec. 161 Cr.P.C. dtd. 5/11/2022 alleged that she was forcibly taken away in the intervening night of 29/10/2020 at about 1-2 am by coaccused Paniya @ Mohammad Ali under the threat of knife.