The single judge bench of the Jharkhand High Court directed the CBI to make an enquiry in a case where a female constable filed a false rape against a male colleague.
Brief facts
The present criminal petition has been filed in order to seek compensation against the illegal confinement and wrong FIR as the Petitioner was acquitted from the charges under Section 376 of the Indian Penal Code after facing trial.
Contentions of the Petitioner
The Petitioner contended that the false case had been lodged at the instance of the high officials in the department.
Contentions of the Respondent
The Respondent submitted that due to the pressure exerted upon her by the petitioner, she was forced to give the Petitioner.
Observations of the court
The Hon’ble court observed that considering the nature of the allegations and that they are in the police department, the assistance of the CBI is required.
Based on these considerations, the court directed the CBI to make an enquiry and submit a report to this Court in a sealed cover within six weeks from the date of receipt/production of a copy of this order.
The decision of the court
The matter was listed for further hearing on 10.06.2024.
Case title: Anil Kumar Vs The State of Jharkhand & Ors.
Coram: Hon’ble Mr. Justice Rajesh Kumar,
Case No.: W.P. (Cr.) No.625 of 2022
Advocate for the Petitioner: Ms. Amrita Sinha, Adv.
Advocates for the Respondent: Mr. Manoj Kumar, G.A.-III Mr. Suggi Murmu, Adv. Mr. Suraj Prakash, Adv. Md. Zubair Khan, Adv.
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