PARVATI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the opposite party as well as learned counsel appearing for the State. This petition has been filed for quashing of the First Information Report of Dhanbad [Dhansar] P.S. Case No. 683 of 2013 [G.R. No. 2842 of 2013] instituted under Sections 366-A, 363/34 of the Indian Penal Code.

(2.) Before proceeding further in the matter, the prosecution case needs to be taken notice of.

(3.) It is the case of prosecution that one Baso Devi, mother of Parvati Devi [petitioner] lodged a case alleging therein that on 5.7.2013 when she woke up early in the morning, she did not find her daughter, namely, Parvati Kumari in home. She was searched, but she could not be traced. In course of search being made, she came to know that one Raj Kumar Bhuia was seen taking Parvati Kumari with him. On coming to know, they came to the house of Raj Kumar Bhuia, but none of the family members of Raj Kumar Bhuia disclosed anything. Thus, it was alleged that said Raj Kumar Bhuia, who was married from before, had enticed away her daughter, aged about seventeen years and half years old.