KIRAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioner against the order dtd. 8/3/2022 passed by the learned Additional Sessions Judge No. 1, Hanumangarh by which the Trial Court rejected the application filed by the petitioner under Sec. 319 Cr.P.C and refused to take cognizance against the respondents No. 2 and 3.

(2.) Brief facts of the case are that on 3/4/2021, the complainant petitioner submitted a complaint before the Superintendent of Police, Hanumangarh stating therein that the respondent Satpal who is maternal father-in-law and Radheyshyam who is close relative of Satpal, used to visit him. A few days back, when the complainant was taking bath, the accused Radheyshyam took her video and started blackmailing her. It was alleged that the accused Radheyshyam used to come to her home and molest her. It was alleged that on 14/12/2020, the accused Anup and Radheshyam forcibly took her in a car to Hanumangarh where, she was intoxicated and thereafter, the accused Anup and Radheyshyam committed rape with her. It was also alleged that the accused persons snatched her mobile and took away her gold ornaments.

(3.) On the basis of above complaint, the police registered FIR No. 82/2021 at Police Station Goluwala, District Hanumangarh. The police after investigation filed charge-sheet against the accused Anup but exonerated the respondents No. 2 and 3.