SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition for pre arrest bail has been filed by petitioner Suresh Kumar, an accused in F.I.R. No. 31 dated 4.5.2018 for offences under Sections 354, 376, 377 IPC (Section 3 of SC & ST Act added later on) registered with Police Station Women, District Kurukshetra.

(2.) Briefly stated the facts of the case as per prosecution story are that complainant-victim (name withheld to conceal the identity) submitted a written complaint to SSP, Kurukshetra wherein she stated that she along with her family are staying at Didar Nagar, Kurukshetra near old Dronacharya School in a rented accommodation; that Suresh had been residing in their neighborhood. According to the complainant she had been living with her maternal grand mother (Nani) Roshni Devi since childhood. Since she is still residing in Didar Nagar on rented accommodation; that their neighbourer Suresh Kumar came to their house on 15.4.2015 and told maternal grand mother of the complainant that her grand daughter was very sharp in studies and she should be left with him and he would get a job for her; that maternal grand mother of complainant sent her to Sports Academy of Suresh reposing trust in him and the complainant started learning Archery from Suresh. Suresh firstly took her to Himachal Pradesh for sports, later on accompanied her to Pondichery, Jaipur and Rajasthan and on return took her to Kurukshetra. Suresh made the complainant work hard to secure some position. According to the complainant in the Academy during evening time Suresh used to perform unnatural sex with her, however, she stopped going to him from 8.1.2017 onwards. Thereafter Suresh sent indecent messages to the complainant on mobile phone threatening that either the complainant should come to him or he would upload her blue film on internet and keep on blackmailing her. On finding opportunity he used to perform sex with the complainant. The complainant sought taking of action against Suresh.

(3.) On receipt of this complaint, statement of the victim was recorded by the police on 25.2017 in which she gave clean chit to Suresh stating that he had not done anything wrong with her and written complaint submitted by her was based upon wrong facts rather her parents had pressurized her to submit the complaint. She did not want to go with her parents and wanted to go with Suresh; that she apprehended threat to her life at the hands of her parents.