NANU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present criminal misc petition under Sec. 482 Cr.P.C., the petitioner has prayed for the following relief:--

(2.) As per the prosecution, the respondent No. 2 Dhula Ram submitted a written report to the SHO PS, Gachchhipura alleging inter alia that his daughter Mst. 'S' was taken away by the petitioner in a car on 12/10/2021 between 10.15- 10.30 P.M. The said car was seen to be conducting a recce' near the house of the complainant for the past 5-7 days. On the basis of the allegations levelled by the complainant in the written complaint, an FIR against the present petitioner and the co-accused persons namely Hupa Ram and Madhu Ram was lodged at Police Station Gachchhipura, District Nagaur for the offences under Sec. 363 of the I.P.C. and Sec. 11/12 of the POCSO Act.

(3.) This Court vide order dtd. 27/1/2022 and order dtd. 21/10/2022 directed the learned Public Prosecutor to keep the Investigating Officer present before this Court along with the case diary of the impugned FIR No. 152/2021 and the case diary of FIR No. 30/2020 lodged at Police Station Gachchhipura, District Nagaur against the present petitioner.