ROHTASH Vs. STATE AND ANR.

JUDGEMENT

(1.) These Criminal Misc. Petitions under Sec. 482 Cr.P.C. have been preferred claiming, in sum and substance, the following reliefs:

(2.) As the pleaded facts and record would reveal, the genesis of the dispute is traceable to the complaint submitted by the respondent No.2-complainant before the learned Trial Court, with the allegation that the offence of rape was committed on her by the accused-petitioners and accused-Om Sabniya.

(3.) Learned counsel for the petitioners harped upon the fact that the FIR was lodged by the complainant, in connection with the alleged commission of rape, after a huge, inordinate delay of 6-7 years.