PARDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the status report and Investigating Officer, ASI Sohan Singh of Police Station, Sadar, Hamirpur has produced the record.

(2.) HEARD .

(3.) THE complainant is the prosecutrix (victim). She is 35 years of age and residing with her mother alongwith her children, four in number. The record reveals that the accused -petitioner, who is Head Constable in Central Reserve Police Force (CRPF) and is working as Fitter, allegedly developed physical relations with her 5 years ago. During this period, she visited several places like Kullu, Manali, Manikaran and few places in Punjab also and stayed in hotels. During her visits, the accused -petitioner allegedly subjected her to sexual intercourse. He even allegedly borrowed money also. Now after February, 2014 he has stopped coming to her nor available even on his cell phone. On the complaint she made to D.I.G., CRPF, Group Centre, Jalandhar also, no action has been taken against him.