VIKAS VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra Court appeal emanates from order dtd. 8/8/2017 passed by the learned Single Judge by which writ petitions preferred by the appellants have been dismissed. In order to appreciate the grievance of the appellants few facts need mention which are stated infra.

(2.) The appellants, on 18/7/2012, were appointed as Constables in Central Industrial Security Force (hereinafter referred to as 'the CISF' for short) and in the year 2015, were posted to Bharatiya Reserve Bank Mudrana Pvt. Ltd. Mysuru. A Constable's wife (hereinafter referred to as 'the complainant' for short) filed a complaint against the appellants in which it was stated that she was blackmailed and repeatedly raped by the appellants.

(3.) In the said complaint, it was stated that the complainant was residing in a Government quarter. Sometime in March and April 2015, appellant No.1 namely Vikas Verma introduced himself as the friend of her husband. The aforesaid Vikas Verma namely appellant No.1 was working in Unit's mess and volunteered to bring things from the market to the complainant as he used to visit the market frequently for procuring the goods for Unit mess. The appellant No.1 obtained the mobile number of the complainant and while the husband of the complainant was away during March and April 2015, the appellant No.1 used to call her late at night and initially talked about her general health and family. Thereafter, he started talking about sexual matters and expressed his desire to have physical relationship with the complainant in the night.