CHANDA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the accused Petitioner as also learned PP for the State.

(2.) Brief facts of the case are that prosecutrix Annu lodged a written report at P.S. Shahjahanpur on 13.5.2009 alleging therein that she knows one man Amit since 2000. He came to her contact in April 2008, stated that he knows many persons of Film Industry and snapped her photographs for becoming a heroin. Thereafter he came and stated that he has received a phone call from film industry and you have a chance. On her talks I persuaded and went with him without telling to my parents. He took me to Delhi and gets married with me and thereafter he took me to Calcutta where he detained me in a flat where his mother, father, sister and other family lives. She gave a birth to a body. On 3.5.2009 she got chance, run away, came to her parents, and lodged the report.

(3.) The police on the basis of this written report registered an FIR No. 117/2009 for the offence under Sections 366, 328, 376 and 120B IPC. During investigation police recorded the statements of the prosecutorix under Section 164 Code of Criminal Procedure and arrested the applicant.