Bizarre: Lawyer booked for raping Client in this State

A lawyer from Gevrai tehsil of Beed district has been booked on the charges of threatening a woman with dire consequences and raping her on multiple occasions.

Gevrai police have booked the lawyer on the charges of rape, voluntarily causing hurt, criminal intimidation and under relevant sections of The Scheduled Castes and Tribes (Prevention of Atrocities) Act, 1989.

In her complaint, the woman alleged that after her husband deserted her in 2014, she moved the family court in 2015 seeking alimony from him. Unable to pay for a private lawyer, she took the help of the legal services provided by the state but was not convinced with the progress of the case. In 2017, she moved a fresh application at Gevrai family court, following which another lawyer was appointed to her case.

After initially representing her, the lawyer allegedly started demanding sexual favours. Initially, she turned him down politely. One day, when she went to the lawyer’s house seeking the to know about the progress in the case, he raped her.

The woman stated in her complaint that while threatening her with dire consequences, the lawyer raped her on multiple occasions between 2017 and 2019. He even assaulted her when she warned of lodging a complaint against him.

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