DINESH SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner was arrested in FIR No. 253 of 2009, registered on 25.7.2009, under Sections 354, 376, 504 and 420 of the Indian Penal Code, in Police Station Nurpur, district Kangra, H.P., on the allegation that he had committed rape on the prosecutrix, wife of the complainant. The prosecutrix is stated to be deaf and dumb. The petitioner was denied the bail by the court of sessions.

(2.) REPORT filed.

(3.) IN short, the prosecution case is that the petitioner is brother -in -law of the prosecutrix, who is alleged to have requested the husband of the prosecutrix to take her to Pathankot, to take care of his ailing mother -in -law Kanta Devi. But, in fact she was not ill and the prosecutrix was taken to Pathankot, where the petitioner hired a room in a hotel and committed rape on her. When she returned home, she complained to her husband by making certain signs and gestures. Thereafter, the husband of the prosecutrix lodged the FIR. Police got her medically examined. The petitioner was arrested.