ROHIT SONI Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) Petitioner - Rohit Soni had approached the Sessions Court, Jagadhri for bail in anticipation of arrest (in F.I.R. No. 67 dated 3.3.1999) under Sections 323, 354, 506, 306/34 Indian Penal Code of Police Station City, Yamuna Nagar). Since the learned Additional Sessions Judge, Jagadhri has declined the relief, the petitioner has approached this Court under Sec. 438 Code Criminal Procedure for the same relief.

(2.) The case of the prosecution as seen from the F.I.R. registered on the basis of the statement of Sudarshana Kharbanda is as follows:-

(3.) Reena is the daughter of the complainant. On 2.3.1999, Sudarshana Kharbanda, her husband and Reena at about 11.30 a.m. set out to the house of Dev Raj Vinayak for conveying Holi felicitations. Reena was driving the car and on reaching the house of Dev Raj Vinayak, Reena told the complainant that she would play Holi with her friends and pick them (complainant and her husband) on her return. Reena went away, and at about 12.30 p.m. came to the house of Dev Raj Vijayak. Reena told the complainant that when she had reached in front of the Model Town Electricity Board, 4/5 boys on the motor-cycles and scooters came, encircled her car and when she came out of the car, they played mischief. When she objected to this, one of the boys namely Anil Goyal caught hold of her hand with bad intention, twisted her arm and gave slaps and blows. On hearing her noise, Gaurav Dhingra and Varinder Arora came to the spot and witnesses the occurrence. On their coming, they ran away, but stating that next time she would be unable to show her face in the society, Reena was under great shock and asked the complainant to inform her father about the incident so that stern action was taken against those boys and otherwise she would not live, as they had outraged her modesty before the public .On this, complainant made her understand that it was a festival day and that she should go home. When the complainant and her husband reached home after some time, they saw Reena lying unconscious on the sofa; took her to a hospital from Where-she was referred to P.G.I., Chandigarh. But on the way Reena died Reena had ended her life by consuming poisonous substance being unable to bear the humiliation.