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[Cites 6, Cited by 0]

Delhi District Court

State vs . Khyala on 15 October, 2016

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                IN THE COURT OF MS.SHAIL JAIN,
                  ADDITIONAL SESSIONS JUDGE 
                (SPECIAL FAST TRACK COURT)­01,
                WEST, TIS HAZARI COURTS, DELHI

SC NO.  : 27/16
Case No.56029/2016
STATE 

versus

1.

 Safik Ali     S/o. Rafik Ali     R/o. WZ 142, Khyala Village,     Delhi.

FIR No. : 702/2015                Offence U/S : 376 IPC Police Station : Khyala                   DATE OF RECEIPT OF FILE AFTER COMMITTAL:10.03.2016 DATE OF JUDGMENT:15/10/2016 JUDGMENT 

1.   Accused   Safik   Ali   has   been   charge   sheeted   on   the allegation of the prosecutrix (name mentioned in the file but withheld to  protect her identity)   that between 15.10.2015 and December, 2015 at WZ­142, Khayala Vilage, N. Delhi,  he had  committed rape upon the prosecutrix. 

2.   After   hearing   arguments,   vide   order   dated   20.07.2016, charge  for offence under section 376 IPC was framed against the   accused   Safik   Ali   to   which     he   pleaded   not   guilty   and claimed trial.

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3.    In order to prove its case, the prosecution has examined the prosecutrix as PW1. 

4.    The   prosecutrix,   as   PW1,   has   deposed   that   she   was married   with   Alma,   resident   of   Village   Hadab   Chowki, Mohalla Chaupala Khan, Shahjan Pur.     She further   stated that   before   two   years,   her   husband   had     expired   and thereafter she came to reside with her mother   at WZ­152, Khayala, Delhi and was working in a factory in village Khyala. She further deposed that one person namely  Shafiq used to reside   in   their   locality   and   proposed   her   to   marry   in   the month   of   July,   2013   and   she   accepted   his   proposal. Thereafter they both started  communicating with each other on   mobile.   Further, in  the month of December, 2014 Safiq called her at his residence and then   prosecutrix established physical relations with   accused with her own consent   and thereafter they established physical relations many a times. 

5.   She further deposed that she had   married the accused after registration of FIR and they have been blessed with a son,   and  they  are  living  happily   as  husband and  wife. She further stated  that she does not want any legal action against the accused. She has no grudge against her husband  Safik Ali and  does  not want to take any action against him.

6.   Other remaining public  witnesses to be  examined in this case are Nayab Bano and Munni , who are mother and sister of prosecutrix but they are neither the eye witnesses of the

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incident  nor they have alleged anything against the accused in their statement u/s 161 Cr.P.C. No fruitful purpose will be served     by   examining   the   public   witnesses,     as   the   main witness  ie   prosecutrix,    of the  case  has categorically  stated that she had married with the accused and has been  blessed with a male child. Prosecutrix had also stated that physical relations   were   established  between   her   and   accused   out   of their mutual consent and it was not forced by accused. She has also stated that she has   no grudge against the accused and  submits that she does not want any legal action against him.

7. The   prosecutrix,   has   not   supported   the   case   of prosecution.     She   has   deposed   that   accused   had     not committed any offence against her and thus has not  deposed anything   incriminating   against   the   accused,   as     she   had established the physical relations with accused with her own will and consent.

8.     In the circumstances, that PW1, the prosecutrix, who is the material witness has not supported the prosecution case and no incriminating evidence has come on record against the accused,   all   other   witnesses   are   either   police   officials   or doctors, who have been part of investigation and are not the direct witnesses of the offence. Hence, in my opinion, there is no   requirement   of   examining   those   witnesses.     Once   the incident in question has been denied by the prosecutrix, no

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fruitful   purpose   would   be   served   by   examining   the   formal witnesses. Hence prosecution evidence was closed.

9.     Requirement   of   recording   statement   of   accused    under section   313   of   the   Cr.P.C.    is  dispensed   with   as   nothing incriminating   against     him   has   come   on   record   when   the prosecutrix had not supported the case of prosecution & has stated   that   physical   relations  were  established  between  her and   accused   Safik   Ali   ,   out   of   their   mutual   consent   and nothing material has come forth in her cross examination by the prosecution.  

10.  In   view   of   above   discussion,   I   am   of   the   opinion   that prosecution has not been able to   prove its case against the accused   Safik   Ali   ,   beyond   reasonable   doubt   that   accused Safik   Ali   had  committed  rape   on  the   prosecutrix.       Hence, accused Safik Ali is   hereby acquitted of the charge for the offences punishable  under section 376 IPC. As per provision of section 437­A, Cr.P.C,  bail bonds of accused are  extended for further six months on same terms and conditions. 

11. File  be consigned to the record room.

  

Announced in the open Court on                       (SHAIL JAIN) this 15th October, 2016.                      Additional Sessions Judge,  (Special Fast Track Court)­01,  West, Tis Hazari Courts, Delhi

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FIR No :  702/15 State Vs.  Khyala PS:   Safik Ali 15.10.2016 Present:  Sh. Subhash Chauhan,  Ld Additional P.P. for State.

Sh. Rajesh Kumar, counsel for accused. Accused present on bail.

PW1 examined and discharged.  

Ms. Neha Jain, counsel from DCW. 

The other remaining public witnesses to be   examined in this case are Nayab Bano and Munni , who are the mother and sister of prosecutrix,  but they are not the eye witnesses of the incident  nor they   have   alleged   anything   against   the   accused   and   the   other witnesses are either police officials or doctors, who have been part of investigation.   Once the incident in question has been denied by the prosecutrix,   no   fruitful   purpose   would   be   served   by   examining   the formal witnesses. Hence prosecution evidence is closed.

Requirement   of   recording   of   statement   of   accused   u/s 313 Cr.P.C is dispensed with as no incriminating evidence has come on record against the accused.

Vide my separate judgment, the accused is acquitted for the offence u/s 376 IPC.  As per provisions of order 437 A­IPC, bail bond of accused is extended for further six months.

File be consigned to record room.

(Shail Jain) (Shail Jain ASJ(Special Fast Track Court)­01 West, THC, Delhi                                                  15/10/2016

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