RAM KARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of regular bail in respect of a case registered vide FIR No.117 dated 15.3.2019 at Police Station Shahbad, District Kurukshetra under Sections 376 and 506 of Indian Penal Code.

(2.) The FIR was lodged at the instance of the prosecutrix aged 40 years, wherein it has been alleged that her brother Gulab Singh called her and told her that a renowned Tantrik by the name of Ramkaran is there at Mohra at Village Chhorpur, District Ambala and who is able to solve the problems of Pitra Dosha and other issues. It is alleged that on 14.3.2019, the prosecutrix alongwith her husband accompanied by her husband s brother Gulab Singh and another of his friend Deepa went to Village Chhorpur, District Ambala where they met Tantrik Ramkaran. Said Ramkaran told the complainant s husband, his brother and his friend to sit outside while he took the complainant alongwith him to a room while stating that a Pooja is to be performed and closed the door of the room. It is alleged that thereafter the Tantrik gave some carom seeds (ajwain) and removed her clothes and attempted to establish physical relations.

(3.) The learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that the falsity of the case would be evident from the fact that when the statement of the prosecutrix was recorded in terms of Section 164 Cr.P.C. she went about to improve her version and stated that she had been raped by the petitioner, whereas in the FIR the allegations were only in respect of an attempt to rape. The learned counsel has further submitted that keeping in view the fact that the petitioner is aged about 68 years, it is highly unlikely that the alleged offences would have been committed by the petitioner.