RAVINDER @ RAVINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner Ravinder @ Dr. Ravinder has approached this Court seeking grant of anticipatory bail in a case registered against him vide FIR No.484 dated 8.8.2019 under Sections 363/376D/506 IPC at Police Station City Sohna, District Gurugram.

(2.) The FIR was registered at the instance of Noorjahan wherein it has been alleged that she is a nurse assistant and had approached Dr. Hukam Chand, who represented that he would get her employed in some good hospital. It is alleged that on 7.8.2019 at about 7-8 p.m., said Dr. Hukam Chand spoke to the complainant telephonically asking her to come to Sohna. When the complainant reached Sohna chowk, said Dr. Hukam Chand made her sit on his motorcycle and told her to sit quietly while issuing a threat to kill her and then started rubbing his hands on her thighs. Upon the complainant objecting to the same, said Dr. Hukam Chand again threatened her and told her that he was having a weapon and would kill her. The complainant, being scared, accompanied him who took her to another person who was having a white coloured Alto car and they then took the complainant to fifth floor of Central Park No.II and then after consuming liquor, they raped the complainant and also prepared her video. It is alleged that the said persons further threatened her not to disclose about the incident to anybody failing which they would upload the video on social media.

(3.) The learned counsel for the petitioner has submitted that the complainant is a matured lady, aged about 40 years, and it is highly unlikely that the complainant despite being threatened and molested did not raise any alarm, although she was driven around the city on a motor-cycle and car for about 30-40 Kms. The learned counsel for the petitioner has further submitted that infact the complainant was trying to blackmail and extort money from the accused and regarding which son of the co-accused Hukam Chand had got lodged FIR No.485 on 9.8.2019 under Sections 120-B/384/388 IPC at Police Station Sohna, District Gurugram (Annexure P-3). The learned counsel for the petitioner has further submitted that pursuant to lodging of the FIR, a trap was laid and the complainant was caught red-handed while accepting an amount of Rs. 13 lacs in cash, apart from a cheque. The learned counsel, in this regard has referred to a copy of reply filed by the State in bail application filed by the complainant Noorjahan seeking grant of bail in FIR No.485 on 9.8.2019 under Sections 120-B/384/388 IPC at Police Station City Sohna, District Gurugram which has been lodged at the instance of Abhishek, son of co-accused Hukam Chand.