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Delhi District Court

(A) Ipc And Directions Of Supreme Court ... vs . on 20 May, 2017

          IN THE  COURT OF SH.  RAMESH KUMAR - II,    
     ADDITIONAL SESSIONS JUDGE­ SPECIAL FTC - 2 (CENTRAL)
                   TIS HAZARI COURTS: DELHI.
     Case No.                                  299/2017
     Assigned to Sessions.                     15.04.2017
     Arguments heard on                        20.05.2017
     Date of Judgment                          20.05.2017
     FIR No.                                   292/2016
     State v.                                  Dr.  Rajveer  Singh,   S/o.  Ratan  Singh,
                                               R/o.   H.   No.   39­B,   Sector   44­A,
                                               Chandigarh.
     Police Station                            Pahar Ganj
     Under Section                             376 IPC
     JUDGMENT
    1.

In the present case Station House Officer of Police Station  had filed the challan vide FIR No.292/2016 dated 27.07.2016 u/s 376 IPC for the   prosecution   of   accused   Dr.   Rajveer   Singh  in   the   court   of   ld. Metropolitan Magistrate and section 207 Cr. P.C. had already been complied with by Ld. M.M.  Since, this court is a Special Fast Track Court for trial of the cases pertaining to crime against women, hence this case was sent by Ld. District & Sessions Judge (HQ), Tis Hazari Courts, Delhi to this court for trial.   Keeping in view of section 228 (A) IPC and directions of Supreme court in "State of Karnataka Vs. Puttraj 2004 (1) SCC 475" and "Om Prakash Vs. State of U.P. 2006, CRLJ.   2913",   the   name   of   prosecutrix   is   not   being   given   in   the judgment.

2. The fact shorn of unnecessary detail are as under :

Case No.299/2017 1/7
State Vs. Dr. Rajveer Singh

3. The   present   FIR   was   registered   on   the   complaint   of   prosecutrix Ex.PW1/A where prosecutrix alleged that  she came into contact with accused   through   matrimonial   site,   shaadi.com   and   thereafter,   from 22.04.2016 accused started talking to her on mobile phone. It is further stated that accused proposed to marry her and asked her to meet him in Delhi and at that time he was posted as a Doctor in some hospital in Jodhpur.

4. It is further alleged in the complaint that on 12.06.2016 accused came to Delhi. Firstly accused met her at GTB Nagar Metro Station and from   there   he   took   her   to   a   room   in   hotel   namely   Twenty­Twenty Hotel, Pahar Ganj, Delhi and after dropping her in room no. 103 in the said hotel, he went somewhere and after sometime he returned and took her to room no. 106 stating that air condition of room no. 103 was not working. PW1 further deposed that accused consumed liquor in the room and established physical relation with her forcibly.  It is further alleged in the complaint that thereafter, accused has refused to marry her and blocked his mobile number and abused her.  It is further stated in the complaint that by aggrieving by this act of accused, on 19 th  June she   made   a   call   on   100   number   but   she   had   not   given   any   her statement and she had washed her clothes which she was wearing on the day incident and she sought legal action against the accused.

5. On   the   basis   of   complaint   of   prosecutrix   Ex.PW1/A,   present   FIR No.292/16 u/s. 376 IPC was registered against the accused. 

Case No.299/2017 2/7

State Vs. Dr. Rajveer Singh CHARGE:   

6.            On the basis of material available on record, this court vide order dated 27.04.2017 framed a charge against accused for the offence punishable u/s 376 IPC to which accused  did not plead guilty and claimed trial.

PROSECUTION WITNESSES: 

7. In order to prove its case prosecution has examined 01 witness namely PW1 Prosecutrix 'L'.
8. PW­1:  Prosecutrix  'L',   is   a   material   witness   being   victim   and complainant.  This witness deposed that she is graduate and she came into contact with accused through matrimonial site, shaadi.com and thereafter, from 22.04.2016 accused started talking to her on mobile phone. This witness has correctly identified the accused present in th court.
9. PW1 further deposed that accused proposed to marry her and asked her to meet him in Delhi and at that time he was posted as a Doctor in some hospital in Jodhpur.
10. PW1   further   deposed   that   on   12.06.2016   accused   came   to   Delhi.

Firstly accused met her at GTB Nagar Metro Station and from there he took her to a room in hotel namely Twenty­Twenty Hotel, Pahar Ganj, Delhi and after dropping her in room no. 103 in the said hotel, he went somewhere and after sometime he returned and took her to room no. 106 stating that air condition of room no. 103 was not working. PW1 Case No.299/2017 3/7 State Vs. Dr. Rajveer Singh further   deposed   that   accused   consumed   liquor   in   the   room   and established physical relation with her. 

11. On Court Question: Was the aforesaid physical relation established by accused with you with your consent? In reply, this witness deposed that Yes. It was consensual as accused had promised to marry her and she had also accepted his proposal.

12. PW1 further deposed that they stayed in the said hotel for about 2­3 hours and accused had not made her any obscene video or clicked any such photograph, nor he threatened her at any point of time during her relation with him and from the said hotel she returned to her home. Thereafter, accused continued to have relation with her.  This witness has proved her complaint vide Ex.PW1/A.

13. On   Question:   Why   did   you   make   the   said   complaint   against   the accused when the aforesaid physical relation established by him was with   your   consent?     In   reply,   this   witness   deposed   that   after   the aforesaid incident when she reminded the accused to marry her, he sought   some   time   to   solemnize   the   marriage   and   she   became suspicious that he was avoiding her and that he would not marry her and for that reason she had lodged the present complaint.

14. PW1   has   proved   her   MLC   vide     Ex.PW1/B.     This   witness   further deposed   that   she   had   not   stated   anything   to   the   doctor   who   had conducted her medical examination.

Case No.299/2017 4/7

State Vs. Dr. Rajveer Singh

15. PW1 has proved her statement u/s 164 Cr.P.C. vide Ex.PW1/C. 

16. On Question: Why   did   you   level   the   same   allegations   in   your statement Ex.PW1/C recorded by Ld. Magistrate when the aforesaid physical relation established by the accused was with your consent?  In reply, this witness deposed that after the aforesaid incident when she reminded the accused to marry her, he sought some time to solemnize the marriage and she became suspicious that he was avoiding her and that he would not marry her and for that reason she had given the said statement.

17. This witness was declared hostile by Ld. Addl. PP for State. In her cross examination by Sh. A.T. Ansari,  Ld. Addl. PP for State, this witness had denied to the suggestion that after consuming liquor in the aforesaid   hotel,   accused   established   physical   relationship   with   her forcibly or that he had also served her glass of water laced with some sedative or that after consuming the same she developed giddiness and started crying. This witness had further denied to the suggestion that when she started crying accused raised the volume of the T.V. or that she also sustained tooth bite  marked caused by the accused or  that accused also made her obscene video.  Her statement Ex.PW1/C was confronted.

18. This witness had denied to the suggestion that she had also stated in her complaint Ex.PW1/A that after consuming liquor in the aforesaid hotel, accused established physical relationship with her forcibly. Her Case No.299/2017 5/7 State Vs. Dr. Rajveer Singh complaint Ex.PW1/A was confronted  on this fact.

19. This witness had further denied to the suggestion  put by Ld. Addl. PP for the state that she is deliberately concealing the true facts of the case and   deposing   falsely   that   she   had   lodged   the   present   complaint   as accused   was   seeking   more   time   to   marry   her   or   that   the   physical relation established by him was done with her consent. This witness had further denied to the  suggestion that since she has married the accused and for that reason she is deposing falsely.

20. Ld. counsel for accused requests to close P.E. as prosecutrix has not  supported the case of prosecution.

21. On the other hand, Ld. Addl. PP for the State has objected to the   prayer of ld. counsel for accused and seeks permission to examine   other  witnesses to prove the case of prosecution. Heard.

PERUSAL OF RECORD:

22. Record perused.  On perusal of record, it is revealed that prosecutrix  examined   and   discharged.     From   close   scrutiny   of   testimony   of   prosecutrix, the star witness of this case,   no incriminating evidence   has come on record to proceed further.   Hence, in these circumstances further trial of case would not serve any purpose.  Hence, the request  of Ld. Addl. PP for the State is declined and P.E. is closed.

23. Since no incriminating evidence has come on record.  Hence, S.A. u/s  Case No.299/2017 6/7 State Vs. Dr. Rajveer Singh 313   Cr.   P.C.   is   dispensed   with.     Accused   Dr.   Rajveer   Singh   is   acquitted  from the charge u/s 376 IPC.

24. Accused is directed to execute bail bond u/s 437 A Cr. P.C.  in sum of  Rs.25,000/­  with one surety in the like amount.

25. File be consigned to record room.

PRONOUNCED IN THE OPEN COURT ON 20.05.2017.

     (RAMESH KUMAR­II)      ASJ/SFTC­2(CENTRAL),             TIS HAZARI COURTS, DELHI.

Case No.299/2017 7/7

State Vs. Dr. Rajveer Singh