BHOOP SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Learned Additional Advocate General has placed on record the Police report and ASI Nariender Kumar, I.O. Police Station, Anni, District Kullu has produced the record.

(2.) The accused-petitioner has been arrested on 3.8.2013 in connection with a case registered against him in Police Station, Anni, vide FIR No.46/13 under Sections 341, 376 and 506 of the Indian Penal Code.

(3.) The allegations against the accused-petitioner as disclosed from the record in a nut shell are that on 11.7.2013, in village Tipper around 10.00 p.m., he unlawfully restrained the prosecutrix, who, after attending a function in her uncle's house arranged in connection with betrothal of his son, was on the way to her house, gagged her mouth with her 'Dhathu' and tied her hands with thread, forced her to follow him to a nearby cattle-shed where some grass was stacked and there she was subjected to sexual intercourse against her will and without her consent. He threatened her to do away with her life in case she disclose the incident to anyone. She could inform her Jethani Pushpa Devi about the incident on 13.7.2013 whereas her husband on 22.7.2013, the day when he came home from Pandoh, where he was posted in HPAP 3rd Battalion as Constable.