Rajesh Kumar Abrol vs Ut Of J&K
2025 Latest Caselaw 3 j&K

Jammu & Kashmir High Court

Rajesh Kumar Abrol vs Ut Of J&K on 1 May, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                    Serial No. 07


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
Case:-   Crl A(S) No. 16/2021

Rajesh Kumar Abrol                     .....Appellant(s)/Petitioner(s)

                Through: Mr. P. N. Raina, Sr. Advocate with
                         Mr. J. A. Hamal, Advocate.

             Vs

UT of J&K
                                                  .....Respondent(s)

                Through: None.

Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                              ORDER

(01.05.2025)

01. This is a part heard matter which has come up for

resumption of hearing.

02. In support of his submissions, Mr. P. N. Raina, learned

Senior Advocate comes forward with a supporting citation

of the Hon'ble Supreme Court of India in terms of judgment

dated 30.01.2023 in the case titled - "Naim Ahamed vs

State (NCT of Delhi)" 2023 (15) SCC 385, which is said to

bear similarity of factual narration, as involved in the

present case with the one and dealt by the Hon'ble

Supreme Court of India. In para 19 of the judgment, the

Hon'ble Supreme Court of India has dealt with the factual

scenario of the case out of which came forth the allegation

and accusation of rape against the appellant - Naim

Ahamed from the end of the Prosecutrix which resulted in

the Hon'ble Supreme Court of India coming up with a

distinction involving sexual relationship between man and

woman based upon a false promise or related to breach of

promise for an accusation of rape to sustain.

03. Mr. Pawan Dev Singh, learned Dy. AG is called upon to

respond to this judgment so cited in the Court by Mr. P. N.

Raina, learned Senior Advocate.

04. List in continuation on 05.05.2025.

(RAHUL BHARTI) JUDGE JAMMU 01.05.2025 Bunty