SUMIT KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) Accused petitioner Sumit Kumar has come up in this second regular bail application in case FIR No. 388 dated 31.5.2019 under Sections 328, 376(2)(n), 34 IPC, Police Station Model Town, Panipat, the first one having been dismissed vide orders dated 27.8.2019.

(3.) The present case was got registered on the complaint of a girl claiming herself to be aged around 18 years and student of B.Com. 1st year. In her complaint, the complainant alleges that the accused and his mother often used to visit their house being their relatives and during the course of the same she became friendly with the accused petitioner and during the passage of time, the accused gained her trust. It is alleged that the accused on some fraudulent pretext took her to his home and offered her cold drink laced with intoxicant and on consuming the same became unwell during which the accused defiled her against her wishes and took her photographs. The allegations further hover around the claim of the girl that on the basis of these photographs the accused threatened her and defiled her repeatedly leading to the registration of the present case.