Punjab-Haryana High Court
State Of Haryana vs Arun on 1 April, 2024
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
CRM-A-125-2019 -1-
2024:PHHC:045901
217 IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CRM-A-125-2019 (O&M)
Decided on: 01.04.2024
State of Haryana .... Applicant
versus
Arun .... Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Rajesh Gaur, Addl. AG, Haryana.
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Manjari Nehru Kaul, J. (Oral)
Instant application has been filed by the applicant-State
under Section 378(3) Cr.PC feeling aggrieved against the order dated
31.08.2017 passed by learned Addl. Sessions Judge, Jhajjar vide
which the accused has been acquitted of the charges framed against
him.
2. To succinctly summarise the case, as put-forth by the
complainant (mother of the victim), on 26.08.2015, around 7/7.30 am,
an altercation ensued beneath the bridge between her son (hereinafter
referred to as 'victim'), who was enroute to school, and the accused,
Arjun. Subsequently, as a result of the scuffle, the accused had
wrongfully confined the victim. The accused accompanied by 2-3
unidentified persons, allegedly subjected the victim to physical assault
and attempted sodomy. Aforesaid allegations, however, were not
supported through any documentary much less medical evidence. The
complainant also alleged that prior to the occurrence in question, there
2024:PHHC:045901
had been some altercations between the accused and the victim
though no FIR in the said regard had been ever registered.
Consequently, due to the sudden disappearance of the victim, the
complainant filed an application Ex.PA on 27.08.2015 at Police Station
Bahadurgarh. The victim was eventually found in Shivaji Park, New
Delhi on 29.08.2015 and produced before the Police Post Assaudha
and subsequently, before the Illaqa Magistrate, Bahadurgarh, where his
statements were then recorded.
3. Learned counsel for the State has vehemently contended
that the trial Court gravely erred in holding that the prosecution was
unable to prove its case against the accused beyond reasonable doubt.
Learned State counsel has argued that the statements of PW-1
Poonam (complainant) and PW-2 (victim) were not appreciated rather
ignored by the trial Court while passing the impugned judgment even
though they had reiterated the allegations against the accused.
Learned State counsel has submitted that there had been a
miscarriage of justice by the trial Court while acquitting the accused
based solely on certain discrepancies in the testimonies of the
prosecution witnesses even though those testimonies could not be said
to be so significant so as to cast a shadow of doubt.
4. After hearing the parties and on the basis of the evidence
and other material led during trial, the trial Court did not err in passing
the impugned order by taking note of the absence of any incriminating
evidence much less medical with respect to alleged assault.
2024:PHHC:045901
Additionally, regarding the age of the victim being below 18 years
except for his own testimony there was no corroboration to the said
effect. In support, reliance was placed upon the judgment of Hon'ble
Supreme Court in Jarnail Singh vs. State of Haryana, 2013 (3) Crl.
Court Cases 720 (SC). Besides this, there were other significant
discrepancies in the testimonies of the prosecution witnesses including
the victim as well as the complainant coupled with unexplained and
inordinate delay in the lodging of the FIR (Ex.PE), which undoubtedly
raises a big question mark and casts a serious doubt on the version
brought forth in the FIR. Consequently, the trial Court rightly acquitted
the accused vide impugned order as there was insufficient evidence led
to establish the case against the accused under both POCSO as well
Indian Penal Code.
5. As a sequel to the above, the present application being
devoid of any merit stands dismissed.
6. Since the main case already stands dismissed on merit, no
separate order is required to be passed in the application for
condonation of delay.
01.04.2024 (MANJARI NEHRU KAUL)
sonia JUDGE
Whether speaking/non-speaking? Yes/No
Whether reportable? Yes/No
