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Delhi District Court

And Directions Of Supreme Court In ... vs . Puttraj 2004 (1) on 25 July, 2018

               IN THE  COURT OF SH.  RAMESH KUMAR - II,    
          ADDITIONAL SESSIONS JUDGE­ SPECIAL FTC - 2 (CENTRAL)
                        TIS HAZARI COURTS: DELHI.

     Case  No.                               411/2018
     Assigned to Sessions.                   01.06.2018
     Arguments heard on                      21.07.2018
     Date of Judgment                        25.07.2018
     FIR No.                                 49/2018
     State V                                 Rohit Singh Yadav s/o Umesh Kumar
                                             Yadav,   r/o   H.   No.729,   Prem   Ganj,
                                             Thana­Sipri Bazar, Teh. Jhansi, Distt.
                                             Jhansi, UP.
     Police Station                          Timarpur
     Under Section                           376 (2)(n) IPC


      JUDGMENT :
1.   In the present case Station House Officer of Police Station Timarpur had filed a
     challan vide FIR No.49/2018 dated 10.03.2018 u/s 376 IPC for the prosecution
     of accused Rohit Singh Yadav in the court of ld. Metropolitan Magistrate. After
     compliance of the requirement of section 207 Cr. P.C. the case was sent to this
     court being the designated Special Fast Track Court for trial of the offences of
     sexual assault against the women through the Office of Ld. District & Sessions
     Judge (HQ), Tis Hazari Courts, Delhi.  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 disclosed in the judgment.


     Case No.411/2018
     State Vs. Rohit Singh Yadav                                           1/12
      BRIEF FACTS OF THE CASE:

2. On 10.03.2018, present  FIR was  registered on the complaint of  prosecutrix Ex.PW1/A, who alleged that in 2014 she become friend with accused Rohit Singh Yadav through Facebook who lived at Jhansi, U.P.  She further stated in year 2016 she came to Delhi and used to live at Wazirabad, Delhi on rent and accused   Rohit   also   started   to   live   with   her   because   they   had   developed   a friendship.   She further stated they started to live as husband and wife. She further   stated   that   accused   had   told   her   that   he   will   marry   her   and   from 01.01.2016,   they   started   living   together   at   Wazirabad   and   next   day   i.e.   on 02.01.2016,   first   time   a   physical   relation   established   between   them.     In March'2017,  they  went   to  Vaishno  Devi  and   in  May'2017  she   changed  her room and started living at F­Block Gandhi Vihar.  Thereafter, on 31.12.2014, they both went to Mussorie for outing and celebrated new year there.   She further stated that on 09.03.2018, she suddenly received a photo and came to know that he has been engaged somewhere else. Therefore, present case was registered and investigation of case was assigned to W/SI Sonu. 

3. Thereafter, prosecutrix was medically examined on 10.03.2018 in Aruna Asaf Ali   Govt.   Hospital   and   her   blood   samples   were   taken   by   the   doctor.   Her statement   under   section   164   Cr.P.C.   was   recorded   by   Ld.   Magistrate   on 12.03.2018   wherein   she   narrated   the   incident   of   physical   assault,   abuse, forceful sex with her done by accused at different times. 

4. During the course of investigation, accused was arrested on the identification of prosecutrix, he was medically examined in   Aruna Asaf Ali Hospital.   After Case No.411/2018 State Vs. Rohit Singh Yadav 2/12 completing investigation charge sheet was filed and the matter was committed to this court for trial.

CHARGE: 

5. On   the   basis   of   material   available   on   record,  this   court   vide   order   dated 03.07.2018 framed charge against accused Rohit Singh Yadav for the offence punishable u/s 376 (2)(n) IPC, to which accused pleaded not guilty and claimed trial.

PROSECUTION WITNESSES:

6. So far prosecution has examined only three witnesses.
7. PW­1 Prosecutrix 'PY', is material witness being victim and complainant. She testified that   she has    done B.Sc. from Dr. Bhim Rao Ambedkar University, Agra, U.P. and they are five sisters, one brother and my parents and they live in Firozabad, U.P.
8. PW1 deposed that in the month of January, 2016 she had come to Delhi for UPSC examination and she had taken a room on rent in the area of Wazirabad, Delhi. PW1 further deposed that accused had met her on Facebook in the year 2014 and developed friendship. She has correctly identified the accused to be the same person against whom she had lodged the present complaint.
9. PW1 further deposed that since accused and herself were friend and he was living   in   Delhi,   therefore,   she   had   joined   him   in   Delhi   for   my   aforesaid purpose.  She further deposed that they were supposed to marry and that due to Case No.411/2018 State Vs. Rohit Singh Yadav 3/12 intervention   of   some   third   person   some   misunderstanding   was   developed between her and accused and thereupon she had lodged the present complaint against   the   accused.   She   further   deposed   that   since   accused   had   engaged himself with some other girl, therefore, she was annoyed and she had lodged the   present   complaint.   She   has   proved   her   complaint   vide   Ex.PW1/A.   She further deposed that she had written the aforesaid complaint on the instructions of the IO. Police had come at their residence i.e. rented accommodation in Gandhi   Vihar,   Delhi.   She   had   not   insisted   the   police   officials   to   arrest   the accused but they had taken the accused to police station. She further deposed that they were mutually agreed to marry each other and there was no specific promise from the side of accused and that she did not inform the police that accused   kept   her   in   dark   for   promising   to   marry   her   and   then   established physical   sexual   relation   with   her.   She   voluntarily   deposed   that   the   sexual relations between her and accused were established by consent of both of them.
10. This   witness   was   declared   hostile   by   ld.   Addl.   PP   for   the   State.     In   cross examination by Ld. Addl. PP for the State, she had denied to the suggestion that she had specifically stated to the police that accused had promised to marry her.   She   deposed   that   she   had   consented   accused   to   have   physical   sexual relation with her and that she had not made any such allegation to the police against   accused.   She   deposed   that   however,   she   had   written   the   complaint Ex.PW1/A on the directions of police officials who stated to her that rape case would be made against the accused. This witness had denied to the suggestion that accused had raped her on false promise of marriage and therefore, she had lodged   complaint   against   him.   This   witness   admitted   that   she   had   only grievance against the accused as he did not discuss with her the matter of his Case No.411/2018 State Vs. Rohit Singh Yadav 4/12 engagement   with   another   girl.   She   had   no   grievance   against   accused   for marrying another girl. She admitted that she had given her statement before the Ld. Magistrate. She has proved the same vide Ex.PW1/B.
11. On Court question: When you had consented accused for physical relation with you, why you lodged the present complaint against him. What you have to say?

She   replied   that   she   was   consented   and   there   was   no   specific   promise   of marriage from the accused. Since accused had engaged himself with some other girl, therefore, she had lodged the present complaint.

12. She admitted that she had given three printouts of photographs to police after downloading the same from Facebook which were seized by the police vide seizure memo Ex.PW1/C bearing her signature at point A. She did not lodge any   complaint   to   senior   police   officers   against   the   conduct   of   the   IO   who dictated her the statement Ex.PW1/A.   She further admitted that she did not make   any   complaint   against   IO   to   the   Magistrate,   nor   explained   the circumstances   of   lodging   FIR   by   the   police   against   accused.     This   witness admitted that she had shown two places of incident where accused and herself had lived together and the site plans Ex.PW1/D and Ex.PW1/E were prepared. This witness had denied to the suggestion that she had pointed out these places to   police   stating   that   accused   had   established   physical   relation   with   her promising her to marry at these places. She admitted that she had signed the arrest memo Ex.PW1/F at point A. She denied to the suggestion that she has been   won   over   by   the   accused   and   in   order   to   save   him   from   the   case deliberately   deposing   falsely.   She   admitted   that   that   she   was   medically examined in Aruna Asaf Ali Hospital vide MLC Mark­X but she did not allow Case No.411/2018 State Vs. Rohit Singh Yadav 5/12 for her internal medical examination.

13. She denied to the suggestion that accused had promised her to marry and that is why she  had allowed him  to have sexual  relation with her  or  that she had insisted upon the police officers to arrested the accused.

14. On being cross examined by Sh. Sanjeev Manchanda, Ld. counsel for accused, she admitted that accused never refused to marry me. She deposed that Mr. Azab Lilhare was with her in police station when she had written the complaint Ex.PW1/A. She had made the aforesaid complaint on the persistent pressure of Mr. Azab Lilhare. She deposed that Mr. Azab Lilhare used to say to teach lesson   to   accused   that   now   he  would   come  under   financial   burden  and   his house would be sold and used to ask her that she would get Rs. Ten crores from the accused but she never agreed to this proposal. I had requested the police officials to keep my complaint pending till Monday as I had lodged complaint on Saturday. She deposed that police did not agree to this and they did not want to leave accused despite her request saying that where they would apprehend the   accused   once   released.   She   admitted   that   there   had   been   no   force   or violence used during the physical relation done by the accused with her.

15. PW­2 Dr. Valvi Kuldeep has proved the MLC of accused vide Ex.PW2/A.

16. PW­3 W/SI Sonu is the Investigating Officer in the present case.  She deposed that during inquiry the complainant levelled the allegations of rape against the accused Rohit Singh, who is present in the court today (correctly identified). She   deposed   that   medical   examination   of   complainant   was   conducted   vide Case No.411/2018 State Vs. Rohit Singh Yadav 6/12 MLC Mark­X.  However, she refused for her internal medical examination. She further deposed that complainant was counseled by a counselor of an NGO at police station and that she obtained the counselor report of the counselor which is Mark­XX.

17. She has proved handwritten complaint of complainant vide Ex.PW1/A. She made endorsement on the complaint vide her endorsement Ex.PW3/A bearing her signature at point A. She further deposed that the rukka was sent through a constable,   whose   name   she   does   not   remember,   to   Duty   Officer   to   get registered the FIR. 

18. She   further   deposed   that   on   seeing   the   accused,   the   complainant   correctly identified him while stating that he was the person who had committed rape upon her.   She deposed that during interrogation the accused confessed his involvement   in   the   present   case   vide   disclosure   statement   of   accused, Ex.PW3/B which bears her signature at point A and of accused at point B. She has   proved   his   arrest   memo   Ex.PW1/F   and   personal   search   memo   vide Ex.PW3/C. He was medically examined vide MLC already Ex.PW2/A. After medical examination of accused she had left to spots with the prosecutrix i.e. at Wazirabad and Gandhi Vihar where she prepared site plans already Ex.PW1/D and   Ex.PW1/E   respectively   which   bears   her   signature   at   point   B.   She   has recorded the statement of the prosecutrix under section 161 Cr.P.C. at police station,   dated  10.03.2018   vide   Ex.PW3/D.   She   has   seized   the  exhibits   vide seizure memo Ex.PW3/E.

19. On Court question: Prosecutrix in her cross examination by State had submitted Case No.411/2018 State Vs. Rohit Singh Yadav 7/12 that   she   had   written   the   complaint   Ex.PW1/A   on   the   directions   of   police officials. What you have to say? She replied that it is incorrect. She had not instructed   her   any   fact   in   her   complaint,   rather   she   had   written   the   said complaint in her own handwriting.

20. She  deposed   that   thereafter,  she   had  to  go  to  Chandigarh  for   a  course   and therefore,   the   further   investigation   of   this   case   was   assigned   to   W/SI Meenakshi. She handed over the case file to SHO. She further deposed that again   on   19.03.2018   investigation   of   this   case   was   assigned   to   her   on   the directions of SHO. She had examined the landlords namely Vinod Gupta and Tarun Bakshi of the places where the accused and prosecutrix stayed together and   both   the   landlords   had   verified   staying   of   prosecutrix   and   accused   at aforesaid two places.

21. She   further   deposed   that   she   served   the   notice,   under   section   91   Cr.P.C.

Ex.PW3/F bearing her signature at point A, upon the prosecutrix for providing her   contact   number   and   of   accused.   She   deposed   that   prosecutrix   was   also asked through the notice for providing the details of the hotel where she and accused stayed together at Mussorie, Uttarakhand and that in response to the notice the prosecutrix gave the contact numbers and the details of hotel. In this regard she made the endorsement on the above­mentioned notice Ex.PW3/F vide her endorsement Ex.PW3/G which bears the signature of prosecutrix at point A.

22. She further deposed that the prosecutrix also gave her the photographs of the engagement of the accused with other girl and those photographs were seized Case No.411/2018 State Vs. Rohit Singh Yadav 8/12 by   her   through   seizure   memo   already   Ex.PW1/C.   She   has   proved   three photographs are marked as Mark­XX1 (colly.).

23. She   further   deposed   that   she   recorded   the   supplementary   statement   of   the prosecutrix under section 161 Cr.P.C. on dated 23.03.2018 vide Ex.PW3/H. She further deposed that on 29.03.2018 HC Rajesh had produced copy of hotel guest register of Mussorie before her which are running into 06 pages and is marked as Mark­XX2 (colly.).

24. On being cross examined by Sh. Sanjeev Manchanda, ld. counsel for accused, she admitted that prosecutrix had made a PCR call on 09.03.2018. She deposed that she does not know if accused had stated that he was ready to marry the prosecutrix on 10.03.2018 in the police station in her presence or that he would get marry with the prosecutrix on Monday i.e. 12.03.2018.   She deposed that one of friend of the prosecutrix was with her at the time of inquiry with the prosecutrix in police station and his name was Ajab Lilhare. This witness had denied to the suggestion that prosecutrix had asked her to hold/pending the complaint on 10.03.2018 till Monday i.e. 12.03.2018. This witness admitted that on 10.03.2018 friend of the prosecutrix had made a call at number 1091 against her with the allegation that his sister was inside the police station and she was not taking any action and an inquiry was conducted against her. This witness   admitted   that   word   "jabardasti"   is   not   mentioned   in   the   complaint already Ex.PW1/A.

25. On Question:  I put it to you that it is mentioned in the complaint Ex.PW1/A that accused and prosecutrix were living together as husband and wife in live­in Case No.411/2018 State Vs. Rohit Singh Yadav 9/12 relationship. What you have to say? Question declined. Since   complaint   has already been exhibited as Ex.PW1/A and contents of the same will be read in evidence.

26. She   admitted   that  in   response   to   notice   under   section   91   Cr.P.C.   hotel management, Mussorie filed their statement mentioning that four persons are living in their hotel consisting of accused, prosecutrix, Ajab Lilhare and one more girl in their hotel on 31.12.2017. It is also mentioned that two rooms were booked in the name of Ajab Lilhare.

27. This witness had denied to the suggestion that she had obtained the signature of the   accused   on   blank   paper   or   that   same   has   been   used   as   his   disclosure statement. She had not recorded the statements of mother and sisters of the prosecutrix.   She deposed that she had inquired about the PCR call and she came to know that it was a call of quarrel at the place in Gandhi Vihar, Delhi. This witness had denied to the suggestion that accused was not arrested on 10.03.2018   or   that   she   had   instructed   the   prosecutrix   the   contents   of   the complaint in police station or that prosecutrix had written one complaint which is not on record as per prosecutrix statement or that she has deposed falsely.  

28. Ld.  counsel  for accused persons requested to close P.E. on the ground that prosecutrix being a star witness, has not supported the case of the prosecution and no purpose would serve in continuing further trial.

29. On the other hand, Ld. Addl. PP for the State has objected to the prayer of ld.

counsel   for   accused   and   submitted   that   the   case   of   prosecution   cannot   be Case No.411/2018 State Vs. Rohit Singh Yadav 10/12 thrown overboard merely on the ground that prosecutrix has not supported the case of prosecution and that prosecution should be allowed to continue with the trial.  Heard.

PERUSAL OF RECORD:

30. Since prosecutrix herself has turned hostile and has not supported the case of prosecution   on   any   aspect,   hence,   no   needful   purpose   would   be   served   to continue with the trial. The allegation of rape cannot be proved by any other witness cited in the chargesheet except prosecutrix.   Even if the testimony of other prosecution witnesses is accepted.   It would not be of any help in the absence of supported version of prosecutrix which has not come on record as prosecutrix turned hostile and changed her version.  Hence, the request of Ld. Addl. PP for the State for further examination of other witnesses is declined and P.E. is closed.

31. Since no incriminating evidence has come on record.  Hence, S.A. u/s 313 Cr. P.C. is dispensed with.  Accordingly, accused Rohit Singh Yadav is acquitted from the charges u/s 376 (2)(n) IPC. 

32. 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.

33. Since prosecutrix has been turned hostile. Hence, prosecutrix does not deserve for any compensation from the court.

34. The testimony in the present case is clear example of misuse of due process of Case No.411/2018 State Vs. Rohit Singh Yadav 11/12 law and such kind of cases is giving wrong message in the society. Earlier, prosecutrix has lodged the complaint with the allegation of rape by the accused and further before the Magistrate she had also given the same version and in the   court,   she   had   been   turned   hostile.     On   one   call   entire   missionary   of criminal   system   come   in   active   mode   and   in   the   court   prosecutrix   turned hostile.     Hence,   it   is   a   grave   misuse   of   process   of   law   by   the   prosecutrix. Therefore,   SHO   is   directed   to   take   necessary   action   against   the prosecutrix/complainant in the present case.

35. Copy   of   this   order   be   sent   to   SHO   concerned   for   necessary   action   and compliance.

36. File be consigned to record room.

PRONOUNCED IN THE OPEN COURT ON 25.07.2018.

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

Digitally signed by RAMESH
     RAMESH                        KUMAR
     KUMAR                         Date:
                                   2018.07.26
                                   15:09:10 +0000




     Case No.411/2018
     State Vs. Rohit Singh Yadav                                                              12/12