NARESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner, Naresh, who has been booked for the offences punishable under Section 376 and 420 of the Indian Penal Code.

(2.) Brief facts of the case are that prosecutrix alleged that her marriage was solemnized with Naresh son of Lilu Ram, resident of Jamalpur. The petitioner Naresh son of Bijender Yadav, resident of village Dhamana was known to her for 01 year and 06 months who gave her a chip of BSNL company for using in a mobile phone and she used to talk to him ( petitioner Naresh Kumar son of Bijender Singh). She was assured by the petitioner that he would arrange a job for her.

(3.) On 18.5.2012, the petitioner called her to Gurgaon for getting a job for her. She left her house at about 3.00 a.m. on 19.5.2012 (intervening night of 18th and 19th May, 2012) without informing anyone in the house and reached Gurgaon. Petitioner took her to his rented accommodation and kept her there for 05 days and committed sexual intercourse with her on the pretext of getting a job for her. The prosecutrix got an opportunity and returned to her parental house at village Dhamana and disclosed the incident to her mother. On the basis of the statement suffered by the prosecutrix to the police, FIR No.157 dated 18.6.2012, under Section 376 and 420 of the Indian Penal Code was registered at Police Station, Badshahpur, District Gurgaon.