ARUN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard in physical mode.

(2.) This is the second petition filed under Section 439 CrPC for grant of regular bail to the petitioner in case FIR No.19 dated 28.02.2020 under Sections 376, 452, 506 IPC registered at Women Police Station, Karnal, District Karnal. The first petition under Section 439 CrPC (CRMM-20532-2020) was dismissed as withdrawn on 08.11.2020.

(3.) The allegations in the FIR dated 28.02.2020 are that the marriage of the complainant was solemnized 11 years ago and that her husband is working in Delhi and used to come home once a week on Sundays. It is alleged that the petitioner started coming to the complainant's house on the pretext of water and one day he put a knife on the complainant and committed wrong with her and also prepared a video and used to torture her by saying that he would viral the video on the internet and would kill her family members. The complainant alleged that out of fear she did whatever the petitioner said and that whenever her husband used to come home once in a week then the petitioner used to get him administered sleeping pills. The complainant also alleged that the petitioner forcibly got her pregnant and from time to time he has physically tortured and harassed her by scaring her of the video. According to the complaint, the family members of the petitioner also know about this and threaten and harass her and that the last time the rape was committed was on 13.09.2019.