Indian Kanoon - Search engine for Indian Law

Delhi District Court

State vs . 1. Manoj Kumar on 19 January, 2017

         IN THE COURT OF PRAVEEN KUMAR, ADDL. SESSIONS
                JUDGE  (SFTC), DWARKA COURTS, NEW DELHI.

SC No. 6/17
State vs.   1. Manoj Kumar
                2. Sangram Singh
                3. Omwati
                4. Sunita
                                                       FIR No. 551/2016
                                                  U/s. 376/354/506/509/323/109/34 IPC
                                                        P.S. Uttam Nagar

19.01.2017

ORDER ON CHARGE :

1.

The case of the prosecution, in brief, is that on 20.06.2016 at about 11 a.m. an information about domestic violence at the matrimonial house of the prosecutrix 'X' (real name and address are withheld in order to conceal  her identity) was received by the duty officer at PS Uttam Nagar, New Delhi which was reduced into writing vide DD No.49A.

2. On   receiving   the   said   DD,   a   police   official   visited   the matrimonial house of the prosecutrix 'X' and on his return lodged DD No.61B dated 20.6.2016 mentioning therein that merely some altercation between the mother­in­law and her daughter­in­ law was found to have taken place at the spot.

FIR No.551/16, PS Uttam Nagar

3. On the same day in the evening, however, prosecutrix 'X' lodged a complaint in writing at PS Uttam Nagar alleging therein that accused Manoj, her brother­in­law, had been teasing her and asking her to have   sexual   relations   with   him   for   the   last   few   months.   It   is   further alleged that on 18.6.2016 when she was cooking in the kitchen, accused Manoj   came   there   and   dragged   her   sister­prosecutrix   'Y'   (real   name withheld in order to conceal her identity) with one hand while keeping his other   hand   on   her   private   part.   It   is   further   alleged   that   with   great difficulty   prosecutrix   'X'   managed   to   get   her   sister­prosecutrix   'Y' released from the clutches of accused Manoj before she could be dragged into his room. In her said complaint, prosecutrix 'X' has also asserted that she informed about the said incident to accused Omwati, accused Sunita and accused Sangram Singh who are her mother­in­law, sister­in­law and husband   respectively.   However,   they   did   not   believe   her   and   instead started   abusing   her   and   her   sister.   It   is   alleged   that   accused   Manoj threatened her of dire consequences.

4. On the above complaint, the present FIR was registered on 20.6.2016 for the commission of offence punishable u/s 354 IPC against accused Manoj only.

5. The statement of  prosecutrix 'Y was  got recorded u/s 164 State v. Manoj Kumar and others Page 2 of 8 FIR No.551/16, PS Uttam Nagar Cr.PC on 23.6.2016 and in the said statement she has stated that in fact on the day of incident, accused Manoj committed rape upon her.

6. The statement of prosecutrix 'X' was also got recorded u/s 164 Cr.PC on 23.6.2016 wherein she has stated that accused Manoj, her brother­in­law,   had   many   times   committed   rape   upon   her   and   on 18.6.2016 he also attempted to commit rape upon prosecutrix 'Y'.

7. Based  on the above statements  u/s 164 Cr.PC and further investigation, Sections 376/506/509/34 IPC were added to the FIR.

8. I have heard Ms. Satvinder Kaur, Ld. APP for the State, Sh. Sanjay   Kumar,   Ld.   Counsel   for   the   complainant/prosecutrix   and   Sh. Chander Pal Singh, Ld. Counsel for all the accused.

9. Ld. Counsel for the accused has contended that prosecutrix X, who is the wife of accused Sangram Singh, is a constable in U.P. Police. She wanted accused Manoj to marry her sister­prosecutrix 'Y' and was also demanding half share in the ancestral house. When both the said demands were not accepted by the accused, the present false FIR was got registered. It is further contended that in their statements u/s 164 CrPC given by the prosecutrix 'X' and 'Y', for the first time allegations of rape were made and even in those statements there is a material contradiction. Secondly, it is contended that there is delay in lodging the FIR. The FIR State v. Manoj Kumar and others Page 3 of 8 FIR No.551/16, PS Uttam Nagar was got lodged after two days of the incident and from the DDs No.49A and   61B,   both   dated   20.6.2016,   it   is   clear   that   there   was   only   a matrimonial dispute which was later on converted into a heinous offence of rape. Lastly, it is contended that during investigation a CD containing conversation   between   the   prosecutrix   'X'   and   her   husband­accused Sangram Singh was handed over to concerned ACP. It is contended that the said CD has been found to be genuine by the FSL. Ld. Counsel has prayed that there is no sufficient material for framing charge against the accused persons and, therefore, they are liable to be discharged in the present case.

10. On the other hand, Ld. APP for the State and Ld. Counsel for the   complainant/prosecutrix   have   contended   that   there   is   sufficient material on record for framing charges against the accused persons. Ld. Counsel for the complainant has contended that statements u/s 164 Cr.PC alone should be taken into consideration at the stage of framing charge against the accused persons. 

11. I have gone through the case file. The FIR in criminal case is an extremely vital and valuable piece of evidence. In   her   first   complaint the prosecutrix 'X' did not make any allegation of rape or attempt to rape against accused Manoj upon prosecutrix 'Y'. It was also not alleged in the State v. Manoj Kumar and others Page 4 of 8 FIR No.551/16, PS Uttam Nagar said complaint that accused Manoj committed rape upon the prosecutrix 'X' and, as such, FIR was lodged for commission of offence punishable u/s 354 IPC only. It was only in the statements u/s 164 Cr.PC, allegations were made of rape and even in the said statements there is a material contradiction between the statements of the prosecutrix 'X' and that of prosecutrix 'Y'.  Prosecutrix 'Y' in her said statement has alleged that she was   raped   on   18.6.2016   while   prosecutrix   'X'   has   merely   stated   that accused Manoj had only attempted to commit rape upon prosecutrix 'Y' and   in   fact   had   raped   prosecutrix   'X'   many   times   before   the   day   of incident i.e 18.6.2016. According to Ld. Counsel, the aforesaid apparent contradiction   proves   that   no   incident   of   rape   had   taken   place   on 18.6.2016. According to him, the statements u/s 164 Cr.PC cannot at all be believed for it is impossible that all the sexual acts alleged to have been committed upon her by accused Manoj in a span while he dragged prosecutrix   'Y'   to   his   room   and   prosecutrix   'X'   followed   them.   The contention of Ld. Counsel for the accused has merit.

12. At the time of hearing of bail application, a CD handed over by   the   accused   persons   to   the   police   was   found   to   be   genuine.   The relevant paras of the order dated 17.9.2016 passed by Ld. Special Judge, CBI   (P.C.Act),   Dwarka   Cours,   New   Delhi  vide  which   accused   were State v. Manoj Kumar and others Page 5 of 8 FIR No.551/16, PS Uttam Nagar granted bail is reproduced herein below :

"f) The report from the FSL was filed before this court on 15.9.2016 as per which the CD was found to be genuine and today all the Ld. Counsels   for   the   parties   have   been   heard   at   length.   The   main argument advanced by the Ld. Counsel for the applicants is that the fact   that   the   complainant   admits   in   the   telephonic   conversation between her and her husband, accused Sangram Singh that she has filed this complaint only at the behest of her jija and she demands property   and   money   from   her   husband   to   withdraw   the   said complaint,   absolutely   proves   that   no   incident   as   alleged   by   the complainant or the prosecutrix had ever taken place..."

xxx xxx "i)   I have carefully considered the submissions made by both the Ld.  Counsels.  In the   considered  opinion   of this  court  taking  into consideration that the CD being relied upon by the defence has been found to be genuine by the FSL, the transcript of the conversation contained   therein   prima   facie   gives   rise   to   an   inference,   at   this stage, that the complaint filed by the complainant cannot be taken as the   gospel   truth.   In   the   said   transcript   the   complainant   herself, without any provocation has stated that she will windraw the present complaint only if she is given jewellery and her share in the property and further her sister­in­law i.e the applicant Sunita is thrown out of the matrimonial home. She has also in the said conversation clearly stated that she has falsely implicated the applicants at the behest and on the advice of her nandoi Ajeet.."

13. The prosecutrix 'X' did not come forward to give her voice sample. However, during the arguments on bail application, Ld. Counsel for the complainant admitted before the Ld. Special Judge, CBI that the telephonic conversation recorded in the CD did take place between the prosecutrix 'X' and her husband. In the facts and circumstances of this State v. Manoj Kumar and others Page 6 of 8 FIR No.551/16, PS Uttam Nagar case, the statements u/s 164 Cr.PC cannot be taken as a gospel truth. 

14. Prosecutrix   'X'   and   'Y'   were   medically   examined   at   DDU Hospital, New Delhi and the MLCs placed on record do not reveal any fresh sexual assault upon them.  

15. Though not referred to or relied upon,  it has been observed by Madhya Pradesh High Court in judgment - Sunder Singh v. State of M.P., Cr.R No.607/2013 decided on 3.9.2013 as under :

  "42. The prosecution, having regard to the right of an accused to have a fair investigation, fair inquiry and fair trial as adumbrated under Article 21 of the Constitution of India, cannot at any stage be   deprived   of   taking   advantage   of   the   materials   which   the prosecution itself have placed on record. If upon perusal of the entire materials on record, the court arrives at an opinion that two views are possible, charges can be framed, but if only one and one view is possible to be taken favouring the accused, the court shall not put the accused to harassment by asking him to face a trial. Please see: State of Maharashtra v. Som Nath (1996) 4 SCC 659. In the case at hand, if the Court allowed to asking applicant face the trial on above discussed evidence, definitely it will amount to put the applicant for harassment." 

16. After examining the documentary as well as oral evidence which   the   prosecution   proposes   to   adduce   to   prove   the   guilt   of   the accused,   even   if   fully   accepted,   before   it   is   challenged   by   cross­ examination or rebutted by defence evidence, if any, is not showing that accused­Manoj  having committed  the alleged offence  u/s 376 IPC for which he is being prosecuted.

FIR No.551/16, PS Uttam Nagar

17. Considering the facts and circumstances of this case, after sifting and weighing the evidence for the limited purpose of finding out whether or not a prima facie case is made out against the accused, I am of the opinion that the materials placed before the Court do not disclose the grave   suspicion   against   accused   Manoj   for   framing   a   charge   for committing   offence   punishable   under   Section   376   IPC.   Accordingly, accused Manoj in the present case is discharged for the commission of the offence punishable u/s 376 IPC. Other offences are triable are the court of Ld. M.M.   All the accused are directed to appear before the Court of concerned Ld.MM, Dwarka Courts, New Delhi at 2 p.m today itself who shall proceed further in the matter in accordance with law.

Dictated & announced today in           (PRAVEEN KUMAR) open court on 19.1.2017.                               Addl. Sessions Judge (SFTC)  Dwarka Courts, New Delhi.

FIR No.551/16, PS Uttam Nagar