STATE OF HARYANA Vs. SANJAY

JUDGEMENT

(1.) - CRM-33725 of 2015s

(2.) The case of the prosecution before the learned trial Court, in nutshell, was that on 18.11.2013, complainant Animesh Kumar moved a complaint/application Ex.P1 to the police of Police Station Farrukh Nagar, Gurgaon detailing the circumstances in which his minor daughter had been missing from the house. It was mentioned in the application that his said daughter, who was a student of 9th class in Girls Senior Secondary School, Farrukh Nagar aged 14 years went missing from the house since 16.11.2013 at about 6:00 p.m. He did not know as to whether she had gone from the house at her own or had been enticed away by some-body. On the basis of this complaint, initially FIR (Ex.PL) u/S 363, Penal Code was registered.

(3.) Finding a prima facie case for the offences punishable u/Ss 363, 366 and 376 of the Penal Code and u/S 4 of POCSO Act, 2012 against the accused (respondent-herein), he was charge-sheeted accordingly vide order dated 3.2.2014, to which, he pleaded not guilty and claimed trial.