JAGBIR Vs. STATE

JUDGEMENT

(1.) The present application for grant of regular bail is filed in FIR No. 0585/2020, registered at police station Naraina, under Ss. 376D/406/120B/34 of the Indian Penal Code, 1860 (IPC).

(2.) It is alleged that the prosecutrix had known the co-accused namely Ajay Yadav @ Mangu for about 5-6 years. Ajay who called her to Delhi on the pretext of marrying her and under the influence of getting married the Prosecutrix came to Delhi with Cash amounting to Rs.1.00 Lakh Rupees and jewellery weighing about 20 tolas.

(3.) It is further alleged that on 27/8/2020 the brother of the co-accused, Ajay, namely, Shivratan @ Pintu also an accused in the present FIR helped the prosecutrix from running from her nani's house and left her on a bus for Delhi from her village and upon reaching Delhi, prosecutrix met Co-accused Ajay and the present applicant who took her to their room (place of incident) in WZ-308, Naraina village and made forceful sexual relations with her. After the said incident both the accused persons took the bag containing jewellery and cash from prosecutrix and left her at the room stating that they will be need a bigger room to stay together after marriage but never returned back. In the evening after waiting at the room for co-accused and the present applicant to return, the prosecutrix reached her Mama's residence in Chhatarpur, Delhi and the next day she informed him about the entire incident and thereafter on 30/8/2022 gave the complaint and the present FIR was registered.