LUCKY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government. Heard learned counsel for the parties. Case diary perused.

(2.) The applicant has been arrested by Police Station Lahar, District Bhind, in connection with Crime No.175/2017 registered in relation to the offences punishable under sections 366 , 346B , 323 , 506 of the IPC and 11/13 of the MPDVPK Act

(3.) Allegations against the applicant, in short, are that on 13/7/2017 between 8 and 9 PM, he along with co-accused Balram Dadoriya, Monu Pachori and two others went to the house of prosecutrix and on gun point not only took documents relating to her studies and Rs.25,000/- kept in an Almirah, but also threw the prosecutrix in a vehicle standing outside after tying her mouth and threatened to kill her and her brother. Thereafter, they took her to Gwalior and Bhopal and subjected her to forcible sexual intercourse till 5/10/2017 while recording its video. They also took the signatures of prosecutrix on marriage related documents under threat of uploading such video on the Internet.