RAINA GROVER Vs. STATE

JUDGEMENT

(1.) PETITIONERS seek anticipatory bail in a case registered against them under Section 5 of ITP Act, 376,120-B/34 IPC.

(2.) THE complainant in this case is one Kumari Chitra whose brother Sunny is married to petitioner No. 1. Petitioner No. 2 is the mother of petitioner No. 1 whereas petitioners No. 3 and 4 are the sister and brother of petitioner No. 1. It is alleged in the FIR that on 5. 12. 2005, there was a quarrel because of certain differences between her brother and petitioner No. 1 i. e. his wife followed by yet another quarrel on 31. 12. 2005 on which police control room was informed and the father of the complainant was put behind the bars. Petitioner no. 1 who is Bhabi of the complainant threatened that she shall see that her father never comes out of jail. Complainant's brother also took side of his wife. Though father of the complainant was released on bail but being frightened, he did not come home for few days. On 3. 1. 2006, petitioner No. 1 visited her parents house she also accompanied them and in the day when complainant's brother went away for work, petitioners No. 1,2,3, and 4 said to the complainant that if she wanted to live here she had to do some work. On being asked as to what would be the nature of work to which she was said that there is a person she had to massage him in order to earn her livelihood and there was nothing wrong in it and that all these petitioners would remain with the complainant.

(3.) PETITIONERS No. 1 and 2 took the complainant in three wheeler scooter at some place at Karol Bagh where one Sardar was present. She was made to stay at his house. Petitioner No. 1 and 2 assured that they shall return back soon. Said Sardar made her sit on the bed and locked the door and started misbehaving with her and when she refused to do illegal activities he said that he had paid money to the petitioners and that despite her being opposed, he committed wrong act with her. After one and a half hour later petitioners No. 1 and 2 came there and she narrated the entire story and cried bitterly, on which the petitioners brought her back home in three wheeler scooter where they gave beating to her and said that in case she wanted to sustain her life, she will have to do this kind of work. They further threatened that one hidden camera was in the Sardar's room and that in case she refused to follow their direction they shall expose her by showing those photographs to the public. Under this threat the petitioners used to sent her to different people and receive money from them.