ARUN Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) Petitioner is accused of committing offences under Sections 370/376/342/366A/34 IPC and Section 6 of Prevention of Children from Sexual Offence Act, 2012 in FIR No. 290/2012, registered at police station Kalyanpuri, Delhi. He was arrested on 20.09.2020 in this FIR case.

(2.) On 16.07.2020, a complaint was received at police station by ASI Virender Singh from mother of the victim that on 12.07.2020 her daughter had gone missing. Thereafter, on 04.09.2020 the mother came to the police station with her daughter/prosecutrix, whose medical examination was conducted vide MLC No. 300/2020 on the same day. Thereafter, on 04.09.2020 itself, the prosecutrix was produced before the court of learned Metropolitan Magistrate where her statement under Section 164 Cr.P.C. was recorded.

(3.) In her statement, the prosecutrix stated that on 12.07.2020 she had gone to Jalebi Chowk, Kalyanpuri to buy chowmin and was standing near the vegetable seller, when Akash came and told her that his wife was calling her and so she went with him. He took her to a house in Sector 11, Noida where one Arun (petitioner herein) was living along with his father, two married sisters and their husbands. She was confined to the said house by those persons and was made to do daily household chores like washing, cleaning etc. and they all used to beat her. She further stated that Arun had committed rape upon her three-four times and though she tried to escape, but could not do so. The prosecutrix also stated that on 15.07.2020, Arun had forcibly married her in front of mandir in the house and made her wear mangalsutra and sindoor. She was forced to live like Arun's wife in the said house but he used to tie her hands and legs and keep her locked in one room.