ANAM Vs. STATE & ANR

JUDGEMENT

(1.) This is an application/petition under Section 439(2) Cr.PC moved by the petitioner/complainant for cancellation of bail granted to the respondent no.2/accused - Mohd. Imran Khan by learned Additional Sessions Judge in case FIR No. 111/2013, Police Station Seelampur, Delhi under Sections 354/328/363/323/341/384/34 IPC.

(2.) The FIR in the instant case was registered on the basis of a complaint made by prosecutrix wherein she alleged that the respondent no.2/accused was on friendly terms with her, but for the last five months she was not on friendly terms with him. He used to take money from her and on her refusal to pay the same, he used to abuse her. On 06.03.2013 at about 5.15 pm after taking tuitions she was proceeding to her house when the respondent no.2/accused alongwith one other boy came in a van and dragged her in the van and thereafter put some medicine in her mouth as a result of which she came under its influence. She was taken to some place where the respondent no.2/accused tried to remove her clothes. She, however, protested, but he removed the same and during the scuffle, he torn her clothes and took her nude photographs in his mobile and threaten to give money failing which he will defame her. On the basis of this complaint, an FIR under Section 354B/354C/328/363/323/341/384/34IPC was registered.

(3.) Vide impugned order dated 17.04.2013, the learned ASJ admitted the respondent no.2/accused on bail on his furnishing personal bond in the sum of Rs.10,000/- with one surety in the like amount.