Punjab-Haryana High Court
Sangeeta vs State Of Haryana And Others on 6 February, 2020
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-5401-2020
Decided on : 06.02.2020
Sangeeta
. . . Petitioner(s)
Versus
State of Haryana and others
. . . Respondent(s)
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
PRESENT: Mr. Kapil Aggarwal, Advocate, for the petitioner(s).
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MANJARI NEHRU KAUL, J. (Oral)
Prayer in the instant petition filed under Section 482 Cr.P.C. is for issuance of directions to the official respondents to take appropriate legal action against respondent No.4 in FIR No. 99, dated 09.09.2019, under Sections 328, 376, 384, 506, 120-B IPC (challan presented under Sections 328, 376(2)(n), 384, 506 IPC), registered at Police Station Bapoli, District Panipat.
Learned counsel for the petitioner contends that the marriage of the petitioner was solemnized with the son of respondent No.4 on 03.11.2014. Ajay, son of respondent No.4 was a drug addict, due to which, he remained admitted in various drug de-addiction centres in Delhi, Karnal and Ambala Cantt. On 26.06.2019, the husband of the petitioner, committed rape upon her against her wishes and clicked her obscene and objectionable photographs. A video of the said occurrence was made in connivance with respondent No.4, who in turn made said photographs and video viral on his mobile. Resultantly, the petitioner registered an FIR No. 99, dated 09.09.2019, under Sections 120-B, 328, 376, 384, 506 IPC, pursuant to which the petitioner's statement was recorded under Section 164 Cr.P.C. before the Court. Learned counsel for the petitioner has contended 1 of 2 ::: Downloaded on - 01-03-2020 06:59:42 ::: CRM-M-5401-2020 -2- that the petitioner in her complaint as well as in her statement made under Sections 164 Cr.P.C., levelled specific allegations against respondents No.4. However, due to his high links no action was taken against respondent No.4, despite the fact an application/representation dated 10.10.2019 (Annexure P-3) was sent to the Director General of Police, Haryana, qua the said incident, still the police filed challan under Section 173 Cr.P.C. only against Ajay (husband of the petitioner).
Learned counsel for the petitioner submits that the petitioner would be satisfied, if the petition is disposed off with a direction to the official respondents to look into the application/representation dated 10.10.2019 (Annexure P-3) and take appropriate action.
In view of the limited prayer made by the petitioner, the petition is disposed off with a direction to the respondent No.2- Superintendent of Police, Panipat, to look into the application/representation dated 10.10.2019 (Annexure P-3) and take necessary steps, if any required, in accordance with law, as expeditiously as possible, preferably within two months, from the date of receipt of the certified copy of this order.
The present petition stands disposed off.
(MANJARI NEHRU KAUL) JUDGE February 06, 2020 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 01-03-2020 06:59:43 :::