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Punjab-Haryana High Court

Misrupi vs State Of Haryana on 9 May, 2016

Author: Jaswant Singh

Bench: Jaswant Singh

116
      IN THE HIGH COURT OF PUNJAB & HARYANA
                   AT CHANDIGARH

                                           CRM-M No. 15744 of 2016 (O&M)
                                           Date of Decision: 09.05.2016

Misrupi
                                                                    .......... Petitioner
                                        Versus
State of Haryana

                                                                .......... Respondent


CORAM:        HON'BLE MR. JUSTICE JASWANT SINGH

Present:      Mr. Rajesh Lamba, Advocate
              for the petitioner.

                                 ****

JASWANT SINGH, J. (ORAL)

Prayer in this petition under Section 438 of the Code of Criminal Procedure, is for grant of anticipatory bail on behalf of the petitioner-accused-Misrupi in case FIR No. 19, dated 04.03.2016, for offence punishable under Section 384 of the Indian Penal Code, registered at Women Police Station Nuh, District Mewat.

Petitioner-accused-Misrupi is the initial complainant, alleging that on 02.03.2016 at around 4.00 p.m., she had accompanied to the house of co-accused-Rahisan, where three persons, namely, Sahab Khan, Chhota and Asruddin, repeatedly raped her. The petitioner also got recorded her statement to that effect under Section 164 Cr.P.C., resulting into the arrest of aforesaid three persons for Gang rape.

During thorough investigation, it was revealed that complainant-Misrupi (petitioner herein), Rahisan and Hasina had demanded a sum of Rs. 10 lacs from the aforesaid three persons for the alleged rape and on refusal of payment, had proceeded to lodge the complaint regarding 1 of 2 ::: Downloaded on - 10-06-2016 21:43:47 ::: CRM-M No. 15744 of 2016 (O&M) -2- Gang rape. The said allegations were found to be false. Resultantly, Misrupi (petitioner), Rahisan etc. were found to be involved in a racket of telephonically calling to persons at their house, and, thereafter, extorting money on the pretext of false implication of rape.

Learned counsel for the petitioner heard at length. Keeping in view the nature and gravity of the offence, no case for grant of anticipatory bail to the petitioner is made out, as the custodial interrogation would be required to have a free and proper investigation.

Accordingly, the present petition stands dismissed.

May 09, 2016                                               ( JASWANT SINGH )
'dk kamra'                                                       JUDGE




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