SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.

(2.) Prayer in this petition filed under Section 439 Cr.P.C. is for grant of regular bail to the petitioner in FIR No.36 dated 20.05.2020 under Sections 376(2)(n), 450 IPC (the offence under Section 67 of the I.T. Act was added later on), registered at Police Station Women, Kurukshetra.

(3.) The aforesaid FIR was registered at the behest of the prosecutrix aged about 34 years of age. As per FIR, the petitioner who was a tenant in the house of the prosecutrix at Hisasr since the year 2007-08, family relations developed between the petitioner and the prosecutrix. In the year 2013, the petitioner had come to the house of the prosecutrix at Kurukshetra and had taken her mobile number. He started talking with the prosecutrix on phone. In the month of May 2014 at noon, when the prosecutrix was alone in her house, as her parents were not at home on account of some work, the petitioner came to her house and stated that he had some dispute with his wife and will get divorce from her, as he wanted to marry with the prosecutrix. He forcibly developed physical relations with the prosecutrix and had made her video. He raped her time and again while extending threat that he will get her video viral. Thereafter, the prosecutrix has gone to Hisar for her HTET exam, where the petitioner committed rape number of times by extending threat of getting her video viral.