GURPREET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is lodged in the jail since 29.11.2008, in FIR No. 423/2008, registered on 18.11.2008 in Police Station Paonta Sahib, District Sirmaur, H.P. under Sections 354, 363, 366, 376 (2)(g) and 506 of the Indian Penal Code read with Sec. 6 of Indecent Representation of Women (Prohibition) Act 1986 and Sec. 67 of the Information Technology Act, 2000.

(2.) Heard and gone through the report and perused the certified copies of the statements of the complainant and prosecutrix. These statements be taken on record.

(3.) It is alleged that the petitioner along with other co-accused had ravished the teenagers on 16.2.2008 and thereafter on 21.2.2008. When the complainant had gone to her school to appear in ‘Hindi’ paper during annual examination, she was called by her friend after finishing her paper. She came out of the examination hall and met her. Accused Manjeet Singh, a co-accused of the petitioner was standing with his vehicle outside. He gave a lift and took them towards ‘Vikas Nagar’, on the pretext to have a fun-round. They visited Basera Lodge at Takrani (Uttarakhand). Manjeet Singh accused took nude photographs of both the teenagers with his mobile, thereafter they returned to Paonta Sahib same evening. Later, he is alleged to have blackmailed them to submit to his desire. It was later in the month of Nov., 2008 when there was rumor in the school of the complainant that said Manjeet Singh had nude photographs of these girls and this rumor spread in the town, one of the prosecutrix lodged the FIR with the police. Prosecution witness had also got transferred their nude photographs through blue tooth on his mobile, which were handed over to police.