The High Court of Delhi has set aside a Trial Court order for the registration of an FIR against BJP leader Shahnawaz Hussain and his brother over several alleged offences including rape and directed that the matter be considered afresh by the lower court. Justice Amit Mahajan said the trial court should have given the suspects an opportunity to present their case before rejecting a magisterial court's order refusing to direct registration of an FIR.

“The impugned judgment dated 31.05.2022 is set aside. The Criminal Revision No. 254/2018 is restored and is remanded back to the concerned Court for a decision afresh after giving an opportunity of hearing to the petitioners,” said the high court in a recent order on a plea by the two brothers.   In the present case, the complainant, who claimed to be running an NGO, alleged she was raped by Shahbaz Hussain and later Shahnawaz Hussain asked her not highlight the matter.  The complainant claimed that although Shahbaz Hussain promised to marry her, she subsequently found he was already married.  It was also alleged that the complainant was “pressurised to eat beef and change her religion and embrace Islam” and that nikah was performed between the parties, after which Shahbaz Hussain pronounced “talaq, talaq, talaq” and ran away from the spot.  She claimed Shahnawaz Hussain, a former union minister, conspired with Shahbaz and supported his brother in commission of the offences.  The magisterial court had refused to order registration of an FIR on the basis of the woman's complaint, saying it did not disclose commission of a cognizable offence.

However, the trial court, in a revision plea, ordered the SHO of Mandir Marg police station to register an FIR under Sections 420 (Cheating and dishonestly inducing delivery of property), 376 (Punishment for rape), 295A (Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs), 493 (Cohabitation caused by a man deceitfully inducing a belief of lawful marriage) and 496 (Marriage ceremony fraudulently gone through without lawful marriage) of the Indian Penal Code.

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