XYZ Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) On the complaint made by the appellant, FIR/Crime No.0253 dtd. 6/6/2024 has been registered at Police Station Jait, Mathura under Ss. 147, 376, 377, 354, 342, 323, 506 and 120-B of the Indian Penal Code, 1860. Another FIR No.0334 dtd. 22/9/2024 has also been registered at Police Station Narkhi, District Firozabad under Ss. 318(4), 338, 336(3) and 340(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(3.) As per the contents of the FIR, the appellant alleged that she had been forcibly taken away by respondent No. 2 in or about September 2017 and was wrongfully confined for a prolonged period extending till October 2023, during which she was subjected to repeated sexual assault, including rape and unnatural offences, along with physical assault and criminal intimidation. Respondent No.2, at the relevant time, was 52 years old or so, and the appellant was 19 years old.