BHAGWAN DASS Vs. STATE

JUDGEMENT

(1.) The applicant seeks early hearing of the appeal. It has been renotified for July 13, 2016. The appeal is at No.1 of the list of final hearing matters today. Arguments have been heard. The application is disposed of. Crl.A.No.1452/2011

(2.) The same day, after the sun rose, at about 7:00 AM Faith was found by Anuj Maya in a disheveled condition; hair scattered, blood on her legs with a white coloured cloth inserted in her private parts in front of WH Building on Ring Road near the slum cluster.

(3.) Since after registration of the FIR, investigation had been entrusted to SI Sushil Kumar PW -17, information of Faith returning to her jhuggi was given to him. He proceeded to the slum cluster with ASI Sumitra PW -10 accompanying him. The two reached the slum cluster. ASI Sumitra took Faith to LNJP Hospital where she was medically examined and two sealed pullandas, with seal of LNJP Hospital were seized by ASI Sumitra vide seizure memo Ex.PW -10/A, in which slides of the vaginal swabs of Faith and the white coloured, blood stained cloth inserted in her vagina, were kept.