MANJU Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) (Oral) CRL. M.A. 18366/2011 and CRL. M.A. 18367/2011 (Delay).

(2.) VIDE the instant petition the petitioner has assailed the order dated 31.01.2011, whereby ld. Additional Sessions Judge (02) West, Delhi passed order on charge and vide separate order on the same date, charge under Section 368 Indian Penal Code, 1860 has been framed against the petitioner.

(3.) AS per the prosecution story, Nanhe Lal also made the prosecutrix smell a stupefying thing with intention to kidnap her and commit rape upon her. Co -accused Vijay Lal also committed rape upon the prosecutrix. It is further alleged that in between 25.07.2009 to 30.08.2009 at 295, Sector 26, Rohini,Delhi accused Kailash wrongfully confined prosecutrix knowing that she was kidnapped.