JAI KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, two petitions i.e. CRM-M No. 31789 of 2019, titled 'Jai Kishan Vs. State of Haryana' and CRM-M No. 47983 of 2019 titled 'Ishwar Singh Vs. State of Haryana' are being disposed of. Since the present petitions have arisen out of the same FIR, therefore, common facts are being noticed.

(2.) Initially one DDR No.22 dated 15.5.2011 was registered against one Shivani wife of Naresh. She was apprehended under Section 109 Cr.P.C. On a complaint made by Shivani, one FIR was registered against Narinder Rana and Suresh Rana with the background of sexually assaulting the aforesaid Shivani. The offence punishable under Section 354, 363, 365, 328, 376, 356 and 34 of IPC and Section 13 of Prevention of Corruption Act was registered against the aforesaid Narinder Rana and Suresh Rana.

(3.) During the course of investigation, the allegations were found to be false. Narinder Rana and Suresh Rana alleged that Shivani in connivance with SI Jai Kishan and EHC Ishwar Singh had obtained a sum of Rs.1,50,000/- from Narinder Rana by threatening him to implicate in a false rape case. The FIR was converted into the offences under Section 389, 218, 211, 167 and 120-B of IPC and Section 13 of Prevention of Corruption Act against SI Jai Kishan, EHC Ishwar Singh and Shivani.