NANDA SINGH RAWAT S/O KESAR SINGH RAWAT AGED ABOUT 40 YEARS R/O BHARDAI (BICHUDARA) POLICE STATION BADNORE DISTRICT BHILWARA (RAJ.) Vs. THE STATE OF RAJASTHAN THROUGH THE SECRETARY, HOME DEPARTMENT, GOVERNMENT OF RAJASTHAN, JAIPUR

JUDGEMENT

(1.) Petitioners have filed this criminal misc. petition under Section 482 Cr.P.C. for seeking direction against the Investigating Agency to conduct fair and impartial investigation pursuant to FIR No.97/2015, registered at Police Station Badnore, District Bhilwara.

(2.) In the FIR aforesaid, the allegations are made against accused Raju S/o Bada Singh and other individuals that they abducted the daughter of both the petitioners. The Police started investigation in the matter against accused persons for offence under Sections 363 and 366A IPC. Finally, the girl was traced out and produced before the Court by the Investigating Officer on 19.08.2016.

(3.) As there was some dispute about the age of the victim, Ms. Lehri, it was ordered that she may be medically examined by a duly constituted Medical Board. It was further ordered that her statement be recorded under Section 164 Cr.P.C. All these directions were issued after confiding with the girl Ms. Lehri during camera trial when she has divulged the information to the Court that she had gone with accused Raju at her will and got married with him. She has further informed the Court that out of her wedlock with Raju, a child is also born. While ordering for her medical examination, Investigating Officer was asked to lodge Ms. Lehri with Balika Sudhar Grah, Jodhpur.