STATE Vs. UDHAV TRIVEDI

JUDGEMENT

(1.) Petitioner State, by the present application, seeks condonation of delay of 90 days in filing of the petition.

(2.) The allegations against the accused respondent made by the prosecutrix were that he had entered into physical relationship with her. It was alleged that the prosecutrix had met the accused when he was admitted in a hospital where she was working as a nurse.

(3.) It was alleged that the respondent had thereafter made physical relationship with her forcefully. Further, it was alleged that the respondent used to physically torture her and had caused injuries. It was alleged that he had confined her and she subsequently made a call to her mother and maternal uncle and she was recovered from a flat which was found locked from outside.