LAWS(SC)-2018-5-73

X Vs. STATE OF TELANGANA AND ANR

Decided On May 17, 2018
X Appellant
V/S
State Of Telangana And Anr Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Bail was granted to the second respondent on 17 November 2017 by a learned single Judge of the High Court of Judicature at Hyderabad for the States of Telangana and Andhra Pradesh. The order forms the subject matter of the present appeal.

(3.) The second respondent ("the accused") is a film producer, based in Mumbai. The complainant alleged, in a complaint which she filed on 10 January 2017, that in June 2014 she had enrolled in an institute which imparts training in film acting. She resided in a rented apartment in Mumbai. The complainant states that she became acquainted with the niece of the accused, who was to be married in December 2014. In the course of her visits to the home of her friend, the complainant became acquainted with the accused, who was producing a Hindi film. In July 2015 the accused is alleged to have invited himself to the home of the complainant. The accused and the complainant had wine. The complainant alleges that she felt dizzy after a few sips, and the accused forced himself upon her. It was after she regained senses that she realised that the accused had raped her. The accused left her apartment and when she called him, it is alleged that he threatened her of being in possession of her nude photographs and of his connections with the underworld. The complainant alleged that the accused continue to have a relationship with her; that he would come to her home in the hours of night and compel her to have sex with him, against her wishes. On 12 September 2015 it is alleged that he invited her to join him in Hyderabad where he was shooting a film. The complainant stayed with the accused in a hotel, when he is alleged to have raped her. She alleges that she visited Hyderabad again on October 12, 2015 and stayed with him, when he raped her. The complainant claims that she suffers from depression and had attempted suicide. The complainant alleged that the accused had been making false promises of marriage to her and was exploiting her continuously. A complaint was lodged before the Station Officer at Police Station, Hayathnagar in Hyderabad on 10 January 2017.