ARSHAD Vs. STATE

JUDGEMENT

(1.) An unknown girl, aged about eight years was noticed by police official sitting near police post, Durga Puri Chowk on 7.6.2003 at about 1.40 a.m. Information was accordingly sent through wireless to Police Station Shahdara. This information was recorded in DD No.87B Ex.PW-l/A by H.C. Nasir Abbas (PW-1). ASI Krishan Pal (PW-4) was entrusted with the investigation of this case.

(2.) ASI Krishan Pal along with Const. Ajay Kumar went to Durga Puri Chowk and recorded the statement of the said girl. The said girl disclosed her name as V. (the actual name of the prosecutrix is not disclosed to maintain her dignity). In the complaint Ex.PW-4/B she disclosed that her parents had died in Bangalore when she was very young, that she along with her elder brother Murli came to Delhi and were living on platform No. 1, New Delhi Railway Station along with their grandmother (Daadi) and one lady named Roza. About 2-3 days prior to lodging of the complaint Roza made her to sit in an auto in which a boy was also sitting. Roza told that boy to drop her somewhere. The said boy took her to his house in Gali No. 5. The said boy took her inside a room on the first floor of the house where she stayed for the night. On that night the said boy seeing her alone asked her to be quiet on the point of knife, removed her clothes, gagged her mouth and raped her. When he left her alone and came downstairs, she also came downstairs and ran away to the place from where she was recovered.

(3.) On this statement ASI Krishan Pal made his endorsement Ex.PW-4/C and sent the rukka to the police station for the registration of the case. FIR No. 205/2003 under Sections 363/376 IPC was registered at Police Station Welcome.