HABIB KHAN Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a revision petition against the order of the learned Sessions Judge, Sikar dated 17.5.83 whereby he framed a charge under section 366, I. P. C. against the petitioner.

(2.) On 16.2.83 a report was lodged at P.S. Sikar by Prithi Singh father of Sushila. He has reported that his daughter Sushila was found missing from the house in the morning of 16.2.83. In the night between 15th and 16th of Feb., 1983 where charge is to be framed. she had slept in her room and was there upto 10 P.M., hut in the morning on 16.2.83 like was found missing. He had suspected that the petitioner and one Richpal Singh who had developed illicit relations with Sushila might have taken her away. On this report, a case under Sections 363 and 366 I.P.C. was registered.

(3.) I would like to mention some facts to understand this case better.