RAMVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The revisional jurisdiction of this Court has been sought to be invoked to set at naught the order dated 10.2.2009 passed by the learned Additional District and Sessions Judge (Fast Track) No.2, Dholpur in Sessions Case No.59/2008 allowing the application under Section 319 of the Code of Criminal Procedure (for short, hereinafter referred to as 'the Code') of the respondent No.2 herein, and consequently, requiring the petitioner to stand trial in the above case under Sections 363 and 366 IPC on being arrayed additionally as an accused therein.

(2.) I have heard Mr. Anurag Sharma, learned counsel for the petitioner and Mr. D.K. Garg, learned counsel for the respondent No.2.

(3.) The respondent No.2/complainant had lodged First Information Report with the jurisdictional police station to the effect that on 27.7.2007 at about 7:30 p.m., his daughter Ashwani alias Mamta had gone to the nearby field for easing herself. On her way back, she saw a jeep being parked under a sesame tree with one Ramesh Gurjar along-with three others. A black motorcycle was also parked near the jeep. In the FIR, it was alleged that these four persons then, caught hold of the victim and forcefully took her in the jeep and went off. As the victim raised alarm, the informant followed the party, where-after she was released. The victim on being asked by the informant, disclosed that the petitioner Ramveer Singh, who was a constable with the Mania Police Station had been harassing her for last two months, and that, had even offered his cell number to talk to him. The victim revealed further that Ramveer also intimidated her to the effect that if she did not talk to him, she would be forcefully abducted.