MOHD.TAHER ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/Accused in SC.PCS.No.288 of 2022 on the file of XIX Special Court for the Trial of the Protection of Children from Sexual Offences (POCSO) Act Cases-cum-XII Additional Metropolitan Sessions Judge, Nampally, Hyderabad.

(2.) The petitioner is questioning his implication in the criminal case for the offences under Sec. 354(1)(i) IPC and Sec. 8 r/w 7 of POCSO Act, 2012.

(3.) The case of the police Hussaini alam, is that the 2nd respondent, who is the mother of the victim filed a complaint on 27/5/2022 stating that she has four daughters and the victim daughter was attending Arabic classes. She used to drop the children at Arabic classes and pick them up after classes. On 26/5/2022, the victim girl came in fear and informed that while returning from the classes, one unknown person caught hold of her hand and took her to nearby lane and closed the mouth of the victim girl, so as to not to make sound. However, she escaped from the said person. The 2nd respondent went to the said premises to find out who the said person was and since she did not have any clue of such person, having made local enquiries, lodged complaint with the police. The police assured her that they will look into the CC TV footage and later identified the person who had taken the victim girl into the nearby lane by closing her mouth. The police, having looked into the CC TV footage, identified the petitioner to be the person who had taken the girl to the nearby lane forcibly, for which reason, he was charge sheeted.