RANDEEP SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) For the reasons mentioned therein, the application is allowed and delay in re-filing after removal of defects is condoned.

(2.) Petitioner seeks quashing of FIR No. 517/2022 of Police Station Sagarpur for offence under Sec. 376/377/506/174A IPC.

(3.) The allegations leveled against the petitioner in the FIR are as follows. The prosecutrix met the petitioner in his factory at Naraina and he induced her with a false promise of marriage as well as of promotion in job. With these assurances, the petitioner started visiting the prosecutrix in her home. Across a period of time, the petitioner also clicked certain photographs with her. Thereafter, the petitioner promised to get married with the prosecutrix and forcibly established physical relations with her. Whenever the prosecutrix would object to physical relations between them, the petitioner used to threaten to make viral, her photographs, so she had no option but to continue facing the sexual exploitation. The prosecutrix became pregnant and the petitioner forcibly got her abortion done. When the prosecutrix insisted for getting married, on the fateful day the petitioner told her that he was already married and she was only his concubine. The petitioner also threatened the prosecutrix to push her into flesh trade and make viral her videos on the internet if she insisted for marriage.