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Judgment
SANJEEV SACHDEVA, J. (ORAL)
CRL.REV.P. 185/2017 & Crl.M.A.4259/2017 (stay)
The petitioner impugns order-on-charge dated 15.12.2016 in FIR No.426/2005, Police Station New Ashok Nagar, whereby, the Trial Court has held
that sufficient material is available on record which raises grave suspicion against the petitioner that he has committed an offence under Sections
328/376(2)G/34 IPC and held that a case for framing of charge under the said sections is made out against the petitioner.
The FIR was registered in the year 2005. Though in the FIR the prosecutrix names the petitioner, however, in a statement under Sections 161 and
164 Cr.P.C., the prosecutrix states that she knows the petitioner, however, the petitioner was not the one who committed the subject offence and has
categorically denied the involvement of the petitioner in the subject offence and has stated that two unknown persons had committed an offence on
her. Â
Charge sheet, which was filed in the year 2014, notices the fact that the complainant in her statement had categorically stated that she knew the
petitioner but denied the involvement of the petitioner in the subject offence and stated that two unknown persons had committed the offence on her
and was filed without arrest. Even the FSL report has stated that group test for the human semen detected on exhibits â€
1.2 & 6(B) has been found to be inconclusive.
The trial court has by the impugned order framed charges against the petitioner.
The trial court has clearly erred in not noticing that there is nothing to connect the petitioner with the subject offence. Neither has the prosecutrix
supported the case of the prosecution to implicate the petitioner nor does the FSL report implicate the petitioner. On the other hand, the prosecutrix in
her statement under Sections 161 and 164 Cr.P.C. has categorically stated that she knows the petitioner but states that there is no involvement of the
petitioner in the subject offence.
Keeping in view of the fact that the prosecutrix has denied the involvement of the petitioner in the subject offence and the FSL report is also
inconclusive, I am of the view that no case is made out giving rise to suspicion leave alone grave suspicion against the petitioner of the subject
offence. Â
In view of the above, the impugned order-on-charge dated 15.12.2016 and the order framing charge, against the petitioner, on 02.03.2017 is set
aside. The petitioner is discharged.
The petition is allowed in the above terms.
Order Dasti under signatures of the Court Master.