SONU SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The first information report (FIR) no. 11/2017 has been registered on 11.01.2017 for investigation into offence allegedly committed as those punishable under Sections 342, 365, 376 Penal Code in police station Vasant Kunj (South).

(2.) As per the allegations of the prosecutrix, she concededly a married woman with children, was subjected by the petitioner, son of the landlord of the house, where she was living alongwith her daughter at the relevant point of time, to abduction and being taken to a house in Mahipalpur, Delhi to be confined there for four months and repeatedly raped during the said period. As per her version, on finding an opportunity, with the petitioner away, she escaped from the said confinement on 10.01.2017 to lodge the FIR.

(3.) The petitioner's case is that the prosecutrix had had a quarrel with her husband and, therefore, had on her own shifted residence but had remained in constant touch with him on telephone. The telephonic contact with the petitioner as also use of a specific mobile phone available to her during the period in question is shown to have been confirmed by the investigation.