PRADEEP KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this revision petition aggrieved by order dated 08.08.2018 passed by Additional Sessions Judge Women Atrocities Cases, No.1, Jaipur Metropolitan, Jaipur whereby petitioner has been charged for the offence under Section 376(2)(N) IPC.

(2.) It is contended by counsel for the petitioner that petitioner was having an knowing the prosecutrix since 2013. Prosecutrix in her statement recorded under Section 164 Cr.P.C. has stated that she was continuously in telephonic conversation with the petitioner and she had sexual relationship with the petitioner, wrong allegations has been made that petitioner has made video clipping and on the basis of that video clipping he sexually exploited the prosecutrix.

(3.) It is contended by counsel for the petitioner that even after prosecutrix got engaged she continued to share the house with petitioner and continued the relationship.