POONAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 439 of the Code of Criminal Procedure, 1973, (hereinafter "Cr.P.C") seeking regular bail in FIR No. 776/2019 under Sec. 370/376D/376(2)(n)/323/506/120B/34 of the Indian Penal Code, 1860 (hereinafter "IPC").

(2.) The background of the case, as per the FIR, is that the complainant filed an application under Sec. 156(3) of the Cr.P.C. stating that she is an Adiwasi girl from Jharkhand and was brought to Delhi from Jharkhand by one Chotu in search of work. She was placed as a house maid with the accused Anand and Chintamani, who were running a placement office.

(3.) After one year of work, she was forcefully brought as a maid to Anand's house. However, whenever the complainant used to demand her salary, she was denied payment and instead tortured. Anand committed rape on the complainant several times while she was living in his house and whenever the complainant told the same to Chintamani, she used to beat her and threatened her not to tell anyone about it.