ANEESA & ANR. Vs. STATE & ANR.

JUDGEMENT

(1.) VIDE the instant petition, the petitioners have sought quashing of FIR No. 88/2011, dated 06.04.2011, registered against them under Ss. 376/498A/420 of Indian Penal Code, 1860 in P.S. Ashok Vihar, District North West, Delhi

(2.) IN the present case, the charges against the petitioners have been framed and the case is at the stage of recording Prosecution Evidence at Trial Court.

(3.) I note, this case is very peculiar in nature as the allegations of rape were being made by the Prosecutrix/petitioner No. 2/ Ms. Rukhsar on 06.04.2011, whereas the alleged incidence took place on 06.10.2010.