TAJINDER SINGH RANA Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) -The present petition is for giant of bail to the present petitioner Tajinder Singh Raca. He is accused of commission of offences punishable under sections 354, 376, 384, 420, 5C6 and 509 Indian Penal Code FIR No. 660 of 1985 of police station Defence Colony was registered on October 15, 1985 against the petitioner on the basis of a written complaint of Ms.Shirley George (hereinafter referred to as the complainant). That written report is addressed to SHO, Defence Colony police station and was filed on October 15,1985 itself.

(2.) Briefly speaking the report of the complainant was as follows. She was residing at International Polytechnic for Women in South Extension Part 1. A few months before the report, the started residing at E-7, South Extension, Part I, New Delhi. In the month of February 1985 she met the petitioner Tajinder Singh Rana. She and petitioner became friends. The petitioner offered her a job in his business known as Maharana Electronics situated in Wazirpur Industrial Complex, Delhi.

(3.) The trouble started in the month of July 1985, when she was made dead drunk. When she was under intoxication, her clothes were stripped and she was made naked. Photographs of her naked body were taken and then she was subjected to rape. Thereafter, the petitioner started threatening her that if she reported the matter to any one, be would fully ruin her life. He also demanded that she should bring US $ 2000 from her parents otherwise the naked photographs would be despatched to her parents who were at that time at Kuwait. In the month of August 1985 she went to Kuwait. She requested her father to give her US $ 2000 bacause she wanted to give it as a loan. She was given that amount and she advanced loan to the petitioner. She was demanding the money back from the petitioner but the petitioner did not return the same. On the other hand, the petitioner threatened her that she must bring more money from her parents otherwise her naked photographs would be sent to her parents. In this way the petitioner was blackmailing any trying to extort money.