DEEPAK KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) Learned Additional Advocate General has placed on record the status report and the I.O. Police Station Dehra has produced the record.

(2.) On having heard these matters for sometime, learned counsel representing the accusedpetitioners seeks permission to withdraw these petitions. Permission granted. The petitions are accordingly dismissed as withdrawn.

(3.) On having gone through the statement of the prosecutrix now recorded during the course of trial, she has involved Dr. Ashish Rana of CHC, Chintapurni and one Nurse, who allegedly had attended upon her when taken there in injured condition by the accused-petitioners on the day of occurrence i.e. 19.8.2016. He had also indicted the ASI of Police Station, Bharwain and one lady Constable, who visited Police Station, Jwalamukhi to associate her in the investigation of the case because the offence allegedly was committed within the jurisdiction of the said Police Station and not in Police Station, Jwalamukhi where the information qua the occurrence was first given by the prosecutrix. ASI and the lady Constable, as per her version, forced her to sign the document Ex.PW-17/A qua her alleged consent to accompany the accused persons voluntarily and at her own. The said Police officials also forced her father to sign the same document.