SHAHABUDDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Criminal law was set into motion when on 13.9.2016 Gajendra PW-3, brother of the prosecutrix went to Police Station Beawar City and made a statement that his sister(the prosecutrix) was missing since 10.00 AM on 11.9.2016. FIR Exhibit P-8 was registered.

(3.) The prosecutrix was recovered from Kochi in the State of Kerala on 20.9.2016. Produced before the Judicial First Class Magistrate Kalamassery her statement Exhibit P-1 was recorded under Section 164 Cr.P.C. in which she disclosed her age as 18 years. The statement reads:- "I live in Bellad Road Beawar City. I came to Kerala by bus from Beawar City. I came with Sahabuddin. It is 8 days since we came here we stayed at the factory called Toms Pipes at Kalamassery Industrial Area. I don't have any complaint against Saddik or Sahabuddin."