REKHA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The applicant has filed the present application under Section 378(4) Cr.P.C. for grant of leave to appeal against the judgment dated 20.2.2019 passed by the learned Additional Sessions Judge, Faridabad vide which accused/respondent No. 2-Vinod has been acquitted of the charges under Sections 120-B/376/494/506 of the Indian Penal Code, 1860 ('IPC' for short) and Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ('Act' for short) in FIR No. 80 dated 24.2.2017, registered at Police Station Kotwali, Faridabad.

(2.) As per the prosecution story, the above said FIR was registered on the complaint of complainant/prosecutrix stating therein that one Pankaj was running an office of Consultancy at Nehru Ground where she had gone for employment with her bio-data, in which her mobile number was mentioned. Said Pankaj called her for employment time and again and later on expressed his desire to marry her and on the pretext of marriage, he had committed rape upon the applicant and also prepared obscene video which was not in her knowledge. Later, respondent No. 2-Vinod, started following her on Facebook and Whatsapp and had asked her to meet him. On her refusal, respondent No. 2-Vinod started contacting her on Whatsapp and told her that he had the knowledge about her relationship with Pankaj and that he had purchased the obscene C.D. from Pankaj for a sum of Rs. 10.00 lacs, which was in his possession and also threatened her to spoil her reputation by uploading her video on the internet. Respondent No. 2-Vinod performed marriage with the applicant on 13.2.2017 in Arya Samaj Temple, New Delhi. However, at the time of marriage he had already been married and having children. Respondent No. 2 was harassing the applicant on telephone and he also told her family members that he had performed marriage with the applicant and wanted to take her back. On coming to know about the whole story, the parents of the applicant filed a complaint against respondent No. 2. Accordingly, the present FIR was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the accused-respondent No. 2.