SAVITRI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is directed against the order dated 24/12/1992 passed by the Additional Sessions Judge, Sirsa, by which Savitri Devi has been-summoned under Section 319 of the Code of Criminal Procedure to stand trial for the commission of the offences under Sections 382/414 of the Indian Penal Code along with Brij Mohan.

(2.) According to the prosecution allegations, Brij Mohan kidnapped/abducted Savitri Devi on 4/05/1992. The First Information Report under Sections 363/366 of the Indian Penal Code was recorded on the statement of Om Parkash on 5/05/1992. Om Parkash stated that his sister Savitri Devi had been going to Ellenabad for the last 10/12 days under the pretext of taking some medicines from there and that his brother Mange Ram had told him that Brij Mohan had gone from the village to Ellenabad on 4/05/1992 for meeting Savitri Devi and from there, both of them escaped together after he left Savitri Devi at some Video Centre. Om Prakash further alleged that various ornaments and cash amount of Rs. 20,000.00 had been stolen from his house by Savitri Devi while going away. He further raised suspicion that Brij Mohan had enticed Savitri Devi. Om Prakash stated that the age of Savitri Devi was 16 years.

(3.) On 7/08/1992, Brij Mohan suffered a disclosure statement before the Assistant Sub-Inspector Satbir Singh, Bal Ram and Atma Ram to the effect that he had disposed of various ornaments after taking the same from Savitri Devi at Delhi and Ahemdabad. Recoveries were effected in pursuance of this disclosure statement on 10-8-1992, 12-8-1992 and 19-8-1992 from different places.