PRASHANT LUTHRA Vs. STATE

JUDGEMENT

(1.) By way of the present petition, the petitioner impugns the orders dtd. 31/1/2022 (order on charge) and 4/7/2022 (order framing charges) passed by the learned Additional Sessions Judge ('ASJ'), South East District, Saket Courts, New Delhi in SC No. 326/2018 arising out of FIR No. 2/2018 registered at Police Station Hazrat Nizamuddin.

(2.) By the said orders, the learned ASJ framed charges against the petitioner under Ss. 328/376/323/377/493/509/506(Part I) of the Indian Penal Code, 1860 ('IPC').

(3.) Succinctly stated, the present case arises from a complaint filed by the complainant, alleging that she had been residing with the accused/petitioner, at E-269, 3rd Floor, Greater Kailash-II, New Delhi, since August 2016. Prior to this, the complainant had lived as a tenant in various localities, including Lajpat Nagar and Jangpura, from 2015 to 2016. According to the complainant, her first interaction with the accused occurred in October 2015 at a social gathering in a hotel, where she was accompanied by her friend, Sakshi. During this meeting, the accused allegedly informed her that he had misplaced his mobile phone and requested to use hers to contact his number.