AJAY SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in a case which charges him with having violated the body of a nineteen summers old girl.

(2.) What does the prosecution show? There was a boy named Parveen who lived in the same locality. She. fell for him. And, he promised to marry her. An usual paper-back stuff? Perhaps. But surely it is more sor did. In this age when women can do the old, cool-guy stuff - fly an aircraft, beat a man at poker, run a tractor and light a cigarette in a high wind, they seem to still remain most vulnerable in the matter of heart and this girl, probably being no exception, and little realising that she was being led to deserted islands of pain and agony, went unguestioningly alongwith him to a flat. It was the first day of the first month of 1994. There she was raped not by Parveen alone but by one Mukesh @ Bitto as well. As if all this was not enough, she was even photographed in the act. That photograph became a ready tool in the subsequent games of the flesh. The first week of April saw it being played again. The victim remained the same. The venue changed: Besides the old hands Parveen and Mukesh @ Bitto. there was addition of three more namely, Sunil Sharma. Anil Rawat and Manish. She was raped on July 17, 1994 also with only Manish missing from the cast. On the morning of September 5, the present petitioner A)ay Singh joined Parveen and Rohit Bansal to violate her already tormented body and soul. The centre-stage was provided by the office of Ajay. And, the same evening saw Parveen and one Balbir @ Balli pounding her already battered body. Thus yet another woman insted of being treated as an individual above all was reduced to a simple sexual object. Perhaps, R.Tong is not very wrons, in aying that law is not a panacea for women's woes (See: R. Tong, 'Woman, Six and the Law the Law (New Jersey: Rowman and Allanheld, 1984)].

(3.) Ajay Singh says he is innocent. He says the story put forth by the prosecution is incredible. Above all, he says his identity is not established.