NEETU SHARMA Vs. SANJAY SINGH

JUDGEMENT

(1.) Crl. Misc. No. 19732 of 2014

(2.) CM . is allowed. Statement of PW1 (Annexure A1) is taken on record.

(3.) BRIEFLY the facts of the case are that on 17.5.2013 the complainant/prosecutrix (name withheld to protect the identity) came to the Police Station, NIT, Faridabad, and made a complaint before SI Kamla Devi stating that she was 23 years of age and had been educated in B.K. Senior Secondary School, Shiv Vihar, Palwal and K.L. Mehta Dayanand College, NIT, Faridabad. It was further stated that several months ago the prosecutrix had met Dhanwati and her brother Sanjay in the market and after a few days she started receiving calls on her mobile. On inquiry, the caller identified himself as Sanjay. One day Sanjay called her up inviting her to join his sister who was sitting in Cafe' Coffee Day, NIT 5, Faridabad. Sanjay took the complainant in a red coloured Bolero with dark tinted glasses to the aforesaid coffee shop where Dhanwati was already present and three coffee cups were on the table. After consuming coffee, the complainant felt giddy and asked Dhanwati what has been mixed in the coffee. She has been told that she might be suffering from some indigestion. Thereafter, the complainant became unconscious and when she re -gained consciousness in the evening, she came to know that Sanjay had forcibly raped her and also taken photographs and video recording of the act. Sanjay threatened her that if she did not come on his asking, he would release the pictures and videos. Being afraid that her reputation might be spoiled, she continued to meet Sanjay.