PARAMJEET KAUR ALIAS SEEMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Paramjeet Kaur alias Seema has approached this Court under Section 439(2) Cr.P.C. for cancellation of the bail granted to respondents 2 to 6 in Criminal Complaint Case No. 264-1 of 1996 under Sections 366, 376, 354, 313, 506, 149 IPC. The complaint against the said respondents was lodged by the petitioner wherein she has stated among other things, as follows :-

(2.) IN February, 1995, a proposal to marry the complaint with 2nd respondent- Rishi was made by the 3rd respondent-Bansi. The complainant and respondents- Rishi, Bansi and Sheela west to a Theatre for exchange of views. Rishi led the complainant, Bansi and Sheela to the box of the theatre. After some time Bansi and Sheela left the box, Rishi committed rape of the complainant. After Rishi left the box, the other respondent Bansi also committed rape on the complainant. The complainant went to the Police Station, Sirsa to give a complaint against the accused but respondent Bansi, who is a Head Constable of the Police Station abused her and turned her out of the Police Station. After 2/3 days the complainant sent written complaint to the DIG, Hisar by post, but no action was taken. The complaint became pregnant as a result of the rape, and respondents - Rishi, Bansi and Sheela -brought the complainant to a hospital at Sirsa and miscarriage was caused without the consent of the complainant. Rishi signed the required papers as guardian of the complainant, but by giving a wrong address.

(3.) RESPONDENTS 2 to 6 were granted bail by the C.J.M., Sirsa. Therefore, the petitioner-complainant filed an application before the Sessions Court, Sirsa for cancellation of the bail, but the learned Additional Sessions Judge, Sirsa dismissed the application. Hence the petitioner-complainant has approached this Court under Section 439(2) Cr.P.C. for cancellation of the bail granted to respondents 2 to 6. I have heard the counsel for both the sides and perused the records on file.