RAJEEV AHUJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CRM No.M-38538 of 2017 (Rajeev Ahuja v. State of Haryana) and CRM No.M-42044 of 2017 ( Rekha Gupta v. State of Haryana ). Facts are being extracted from CRM No.M-38538 of 2017.

(2.) Prayer in both the petitions is for grant of anticipatory bail to the petitioners in FIR No.326 dated 14.09.2017 under Sections 376 / 328 / 34 IPC, registered at Police Station Murthal, District Sonepat.

(3.) As per allegations in the FIR, the complainant was working as a Salesgirl for the last 8-9 years at a Beauty Parlour. She has four daughters and a son. Her husband is a Salesman at Karol Bagh. The petitioner-Rekha Gupta is stated to be a visitor at the parlour and the petitioner-Rajeev Ahuja an employee at the parlour. The complainant was asked to join a party by both the petitioners on 16.07.2017. All of them went to a hotel on the said date at 10.30 a.m. As per allegations, a cold drink was served to the prosecutrix on which, she became unconscious. On regaining consciousness, she found herself to be disrobed with pain in her lower abdomen. The petitioners started fighting with each other. The petitioner-Rekha Gupta argued with the petitioner-Rajeev Gupta for committing a wrong act with the complainant. It is further stated that the prosecutrix came out of the hotel quietly without informing anyone, but on the way she was made to sit in the vehicle by both the petitioners. She however managed to escape from the running vehicle, but she was again taken into the vehicle and left at her home. It is stated that the complainant did not disclose these facts to her family members out of fear. On 22.08.2017, the complainant allegedly consumed excess pain- killers. Thereafter, the present FIR seeking action against the petitioners was lodged.