SITAB SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE case of the prosecution is that prosecutrix Nidhi was a student of 12th class and when she was alone in the house, the petitioner did wrong thing with her because the mother of the prosecutrix, who used to remain ill, had gone for treatment to Delhi along with her father while her brother had gone to his job. She raised hue and cry for help but her house being situated at a deserted place, no one came to rescue her.

(2.) THE prosecurtix became pregnant. When her mother rebuked her, she consumed tablet of aluminum phosphide (sulphas). After that a case was got registered against the petitioner.

(3.) ON the other hand, learned Deputy Advocate General appearing for the State of Haryana, opposed the bail application that the petitioner has raped the girl who was a student. He further contended that delay itself is no ground to allow bail to the petitioner as the prosecutrix has fully supported the case of the prosecution. He then submitted that the petitioner used to black-mail the prosecutrix on the ground that if she would refuse to have an intercourse with him, then he would defame her in public.