NISHA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THIS revision is directed against the order dated 12.11.2014 passed by the Additional Sessions Judge, Kurukshetra who dismissed the application filed by the petitioner/complainant who was seeking summoning of the additional accused in FIR No. 111 dated 22.06.2014 registered under Section 376/120 -B IPC.

(2.) THE petitioner had levelled allegation of rape against her brother -in -law(Jeth). She had alleged that it was her husband who had connived and was under the influence of liquor at that time. The father -in -law and mother -in -law were present in the house. The complainant came out of the room and complained to the in -laws but they put her away. The complainant ran out of the house and called the police. She also called her parents. The complainant returned with her parents to her parental house.

(3.) AGGRIEVED by the order this revision has been preferred.