SAJJAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Record produced and perused.

(2.) Status report stands filed, wherein it is stated that the petitioner has been arrested on 6.12.2020, in case FIR No.287 of 2020, dated 5.12.2020, registered under Sections 376 of the Indian Penal Code, in Police Station Dhalli, District Shimla, Himachal Pradesh, on the basis of complaint of prosecutrix, wherein, according to Status Report filed on behalf of respondent-State, she had stated that she was resident of village Chhanavat and was married in the year 2010 and out of that wedlock she has begotten a son, who is 9 years old, and she had left the house of her husband as he used to beat her under the influence of intoxicants, and she has been living with her mother since . 2018 and her divorce case is pending and she was in search of work and had worked in B Godrej Company at Chandigarh and thereafter associated herself with Home Care Group formed by Abhijeet and had worked for one month in Home Care at Mohali, but thereafter she went to village.

(3.) It is further stated in the Status Report that from the Home Care Group, petitioner had obtained her mobile number and added her in his group, namely 'Helping Hand Pvt. Ltd". On 27.11.2020, she was telephonically contacted by petitioner, through his cell-phone, offering her a job with salary of Rs.15,000/- per month in Shimla to which she had agreed, whereupon, on 28.11.2020, petitioner had booked a Cab for her from Chandigarh and on that day she reached village Dhanogi (Mashobra) in the house of two old-aged persons. Petitioner had shown her room in the lower storey. On the next day, i.e. 29.11.2020, she had completed her entire household work and during night petitioner had come to her room on the pretext of advising her certain things and had violated her person and thereafter he had violated her 3-4 times, day and night.