CHETNA Vs. STATE

JUDGEMENT

(1.) The Present revision petition has been filed assailing the impugned order dated 18.10.2018 passed in FIR No. 180/2018 registered under Sections 376/417/406/493 IPC at P.S. Dwarka Sector 23, whereby the respondent no.2 was discharged.

(2.) The brief facts noted by the trial court are as under:-

(3.) Learned counsel for the petitioner has challenged the impugned order being arbitrary and decided on incorrect appreciation of facts. It is submitted that the statement of the complainant recorded during investigation before the Police as well as before the learned Metropolitan Magistrate, are consistent and disclose the commission of offence by the respondent No. 2.