CHAUDHARY PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Daga, learned counsel for the applicant, Sri Mehul Khare, learned counsel for the complainant and Sri Vibhav Anand Singh, learned A.G.A. for the State as well as perused the record.

(2.) The present application has been moved seeking anticipatory bail in Criminal Complaint Case no. 1407 of 2018, under Ss. 323, 376-D IPC, Police Station- Bhopa, District- Muzaffarnagar, with the prayer to enlarge the applicant on anticipatory bail.

(3.) The complainant Smt. Sangeeta Kaur W/o Dulli Singh had filed a complaint before the Magistrate concerned on 16/11/2016 with the allegation that the complainant is a dalit lady and she was very well conversant with the family of Sushil Chaudhary S/o Dharmveer Singh. The said Sushil is said to have introduced the complainant to one Pratap Singh (applicant) S/o Govind Singh of District Udham Singh Nagar, Uttarakhand. It was told to the complainant that the applicant is the Chairman of Urban Bank Kashipur and also the Manager of Kisan Inter College, Kundeshwari, District Udham Singh Nagar, Uttarakhand and the applicant is said to have promised the complainant to get her a nice job. On 24/9/2016 the said Sushil Chaudhary told the husband of complainant that on 25/9/2016 his relative had to come to Morna, Muzaffar Nagar for some personal work. The complainant is said to have reached the Morna Petrol Pump, Muzaffar Nagar, at 12 noon of 25/9/2016. The applicant is said to have come by car No. UK 18 6677 alongwith Sushil and one Deepak of Gurgaon. The husband of complainant is said to have left for his house leaving her behind. The complainant accompanied the applicant and the said persons in their car towards Shukrtaal, Muzaffar Nagar. The applicant and his colleagues got drunk on the way. The applicant is said to have started misbehaving with the complainant. On her protest, she was beaten up and abused and all the aforesaid persons are said to have committed gang rape with her. The applicant is said to have video recorded the same in his mobile. After the said act the complainant is said to have been thrown at Partapur byepass, Meerut. After reaching her house, the complainant informed her husband about the incident, who went to the police station the next day but the police did not take any action whatsoever. The complaint case was filed as such.