ANJANA DEVI W/O SH. GURDEV SINGH R/O VILLAGE JALARI, P.O. JALARI, POLICE STATION AND TEHSIL NADAUN, DISTRICT HAMIRPUR, H.P. (PRESENTLY LODGED IN JUDICIAL LOCK-UP AT CHAMBA) Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 151 of 2012 dated 26.6.2012 registered at Police Station Sadar, Chamba, District Chamba, under Sections 376, 354, 365, 342, 363, 506, 120B, 34 IPC and Section 5 of Prevention of Immoral Trafficking Act.

(2.) It has been stated that the petitioner is a married woman, resident of Jalari but living at Chamba with her husband and children. The case has been registered by the police on the allegations that victim aged 19 years was living in rented house in Mohalla Mugla, Chamba Town and was learning cutting and tailoring. The victim 10 days back met the petitioner who was residing at Mohalla Banghotu and asked the victim to live with her in her room as her husband had been generally staying out and her son was studying at Nadaun. The victim went to the house of the petitioner, who took the victim to the house of Anita a friend of the petitioner.

(3.) THE victim came in the room of the petitioner. The petitioner in the evening brought packed dinner which was eaten by them. On the next day, the petitioner took the victim to Khajiar by a car which was occupied by two persons. They reached Khajiar in a hotel. After consuming liquor, one boy was asked to share the bed with the victim and that man committed sexual assault with the victim. The victim was threatened not to disclose this fact to anybody. In the evening all came back to Chamba.