MAHAPARA RIYAZ Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present appeal by the victim is directed against an order passed by the learned trial Court on 23.09.2014, whereby the respondent was acquitted of the charges for the offences under Sections 376 and 506 IPC.

(2.) The victim lodged a complaint to the Police on 29.4.2014 when she was working in Columbia Asia Hospital, Gurgaon. Her stand is that she met a boy, named, Arman in the year 2011 initially through telephone, but subsequently, this was converted into live-inrelationship from the year 2011-14. Her grievance is that the accused used her physically and financially under the promise of marriage and whenever she insisted for marriage, he used to torture her physically.

(3.) Subsequently, he disclosed his real name as Muzafar Wani working as driver in the Air Force Department, Subroto Park, Delhi and falsely revealed him as Flying Officer earlier. Even thereafter, the accused used to physically and sexually abuse her. It was on 30.03.2014, the accused asked her to resign and that he would get married to her. He assured to perform the Court marriage with her but every time harassed her in the name of media. She further stated that she was receiving calls from the accused who was threatening to put some video clips and was also physically and mentally torturing her and had been threatening her that she would be killed in case she disclosed this fact to anyone.