HARENDRA MOHAPATRA & OTHER Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioners are apprehending arrest for the alleged commission of offence under Sections 376(2)(n), 294, 420 and 506/34 of the IPC in C.T. Case No. 2376/2015 of the Court of learned S.D.J.M., Balasore, arising out of Industrial Area PS. Case No. 212/2015.

(2.) It is apparent from the records that the informant/victim was working in a unit of Latex Packing (P) Ltd. While she was working, on a particular day, in the absence of the children of the informant, the petitioner No. 1-Harendra Mohapatra committed rape upon her and assured that he will accept her as his second wife. On an occasion, the petitioner No. 1 took the informant/victim to Puri, where he gave some intoxicants to the victim and committed sexual intercourse her in a lodge and also took her nude photographs. Later on, he also took about Rs. 15,000/- from her and when she demanded the repayment, petitioner No. 1 threatened the informant that he will upload the nude photographs of the victim in the internet.

(3.) When the informant made a complaint before the Dhirendra Mahapatra @ Dherendra Kumar Mohapatra, who is the president of the peace committee of the village, the abused her.