Voluntary elopement by minor without active inducement does not constitute "taking" from lawful guardianship.

On September 14, 2022, the complainant reported that his minor daughter (the victim) failed to return from school.

Investigation revealed that the victim had been in regular telephonic contact with the appellant and voluntarily left with him.

The duo traveled through Raipur, Hyderabad, and Vijayawada, eventually residing together in Agrapalli for approximately one month, where they established physical relations.

The victim’s age was determined to be approximately 15 years and 10 months.

On October 16, 2023, the Special Judge (F.T.S.C.) POCSO Act, Mungeli, convicted the appellant under Sections 363 and 366 of the IPC and Section 6 of the POCSO Act, sentencing him to 20 years of rigorous imprisonment.

The court applied Section 361 of the IPC, which defines kidnapping from lawful guardianship as taking or enticing a minor.

It relied on the precedent in S. Varadarajan v. State of Madras, establishing that if a minor leaves her guardian's protection voluntarily without any active solicitation or persuasion by the accused, it does not amount to "taking".

The court further referenced Jaya Mala v. Home Secretary, noting a two-year margin of error in radiological age determination.

The court referenced Tilku Alias Tilak Singh v. State of Uttarakhand, which held that minors nearing majority who understand right from wrong and voluntarily accompany an accused do not fall under the ambit of Sections 363 and 366 IPC.

The court observed that the victim was in regular telephonic contact with the appellant and had proposed elopement herself in her Section 164 statement.

Applying the S. Varadarajan principle, the court found no evidence of "taking" or "enticement," as the victim traveled across multiple states and stayed in a rented room for a month without raising any protest or alarm.

Regarding Section 366 IPC, the court held that mere accompaniment without inducement for forced intercourse does not satisfy the statutory requirements.

On the POCSO charge, the court noted significant lacunae: the medical examination found no internal or external injuries, and the FSL report (Ex.P-29) was negative.

Furthermore, given the victim's age was near 16 years and considering the judicial notice of age margins, her voluntary conduct and lack of resistance severely undermined the prosecution's claim of non-consensual or forced assault.

It held that the prosecution failed to establish the essential ingredients of "taking" under Section 363 IPC or "inducement" under Section 366 IPC, and failed to prove the POCSO charge beyond reasonable doubt.

The appellant was acquitted of all charges and ordered to be released forthwith.

The court also directed compliance with Section 437-A CrPC (now Section 481 of the BNSS) regarding the furnishing of personal bonds.