The single judge bench of Justice Ashok Kumar Verma of the Punjab and Haryana High Court denied bail to the petitioner as she is habitual of filing cases against different persons.
BRIEF FACTS
The factual matrix of the case is that the complainant’s son and the petitioner were friends. The petitioner took her son and started indulging in obscene activities to which her son objected by saying that it is a public place. The petitioner became angry and started harassing her son. Furthermore, she also used to threaten him by saying that she would involve him in a false rape case as she had even earlier sent many boys to jail.
The petitioner then reached the neighborhood of the complainant and created scene and asked money for settlement. She was already married and still she is pressurizing complainant's son to marry with her. The petitioner, her mother and one middle age man also came to the house of the complainant and asked for the settlement amount while threatening that they would file a case of rape.
The learned counsel appearing on behalf of the petitioner submitted that the petitioner has been falsely implicated in the present case. The son of the complainant took undue advantage of this friendship and had unnatural sex forcefully in pretext of making false promise to marry. It was further submitted that no amount was quoted by the petitioner or by anyone from her side and the transaction of not a single penny has been done.
The learned counsel appearing on behalf of the state has contended that the petitioner is habitual of filing false complaints against young boys and their family members mainly of the offenses of rape, outraging modesty, etc.
COURT’S OBSERVATION
The hon’ble court held that the petitioner has filed as many as 09 FIRs against different persons and out of these 09 cases, in 03 cases proceedings under Section 182 of the IPC have been initiated against the petitioner as the allegations of these FIRs were found to be false. The petitioner is also involved in another case registered under Sections 384, 389, 409, 195, 211, 506, 120-B of the IPC.
The petitioner is running racket for extortion of money from the persons against whom the allegations have been made by her. The hon’ble court keeping in mind the gravity of the alleged offences and the fact that the petitioner is habitual of filing cases against different persons and denied granting bail to the petitioner.
Citation- CRM-M-33585-2022 (O&M)
Date- 07.12.2022
Corum- Justice Ashok Kumar Verma
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