CHANDRAKANT YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed against the order dtd. 5/6/2024 passed by C.J.M., Tikamgarh in RCT No.860 of 2024, by which the Court below has taken cognizance of offence under Ss. 376(d), 294, 506, 34 of IPC.

(2.) The facts necessary for disposal of present application in short are that the prosecutrix lodged an FIR on 9/6/2019, that the applicants came on a white coloured vehicle and assured that since, the prosecutrix is in a troubled condition, therefore, they will get a job for her in Jhansi and thus, She should accompany them. Since, the applicants were known to her, therefore, by believing their assurance, She came to Jhansi along with them. She was taken to multiple places in market of Jhansi. At about 11 P.M., they were coming back to Mau. They stopped the vehicle in Nivadi Bhata situated between Chiklota and Poha. When She enquired from them as to why the vehicle has been stopped, then they said that they will have sexual relations with her. Firstly, Chandrakant raped her and thereafter, Jagdish also came inside the vehicle and raped her. When she raised an alarm, then She was threatened by them and instructed her that She should not narrate the incident to anybody and thereafter, they left her in Ghughuva. She came back to her house and since, it was already late night, therefore, the FIR was lodged on the next day.

(3.) It appears that the applicants, made certain applications to the Senior Police Officers, alleging their false implications. It is not out of place to mention here that Chandrakant is a correspondent in TV News Channel.