Neha Monga vs State and Others <BR> Mamta Aggarwal and Others Vs State <BR> Govt. of NCT of Delhi Vs Ashwani Aggarwal and Others

P.K. Bhasin, J:

These petitions have been filed against the order dated 23rd April, 2010 passed by the learned Additional Sessions Judge whereby one out of

the ten charge-sheeted accused, who is the mother of the prosecutrix, was charged for the commission of the offence punishable u/s 506(II) IPC

and four other were charged u/s 376 read with Section 109 IPC while five were discharged. The accused who have been ordered to be tried u/s

376 read with 109 IPC have sought their discharge by filing two revision petitions (being Crl. Rev. P. Nos. 402/2010 & 660/2010) while the State

as well as the victim of rape filed separate revision petitions, being Crl. Revn. P. Nos. 332/2011 & 378/2010 respectively, challenging the

discharge of five accused persons who are the respondents in these two petitions. Since all the four petitions were heard together and common

submissions were made from both sides the same are being disposed of together by this common order. The relevant facts leading to the filing of

these four petitions are that the prosecutrix had lodged a complaint with the police on 21st July, 2006 that she had been raped by her own father

(who could not be arrested during investigation and was declared proclaimed offender) on 5th December, 2005 and then again after some days

and one day in January, 2006 she was raped by all the five discharged accused. Other accused, including her mother, had abetted the commission

of rape upon her and had also extended threats to her. The prosecutrix had also claimed in her statement u/s 164 Cr. P.C. that her parents were in

fact running a sex racket and her brother was very much aware of that racket in which couples used to come from outside Delhi and they used to

indulge in spouse swapping and in that racket Ashwani (discharged accused) and his wife Mamta (who has been charged) were also involved and

her parents wanted her (the prosecutrix) also to join them in that business.

The learned trial Judge in the impugned order noticed the allegations levelled against the accused persons and one judgment of the Supreme

Court reported as Union of India (UOI) Vs. Prafulla Kumar Samal and Another, , wherein the guidelines to be followed by Courts at the stage of

consideration of charge in criminal cases were laid down and was held that the Courts at the stage of consideration of charge are not expected to

make a roving enquiry into the pros and cons of the matter and to weigh the evidence as if a full fledged trial is being conducted, and then

discharged all the male accused who had allegedly committed gang rape and charged all the female accused for abetting the rape of the

prosecutrix. The relevant parts of the impugned order are re-produced below:-

The prosecutrix is an educated girl of 20 years and is a student of B.Com. (IInd year). In her detailed complaint dated 21.07.2006 she has

stated about being raped by her father in December, 2005 and then again in the first week of January, 2006 and about her mother accused

Praveen Monga threatening her to keep the rape a secret otherwise she would be killed. As regards the subsequent event which took place in

January, 2006 itself she has categorically stated that her mother sent her to give kadi to C-11/1, Ganesh Nagar, New Delhi-18 which belongs to

Ashwani Aggarwal and that as she knocked the door, Mona D/o. Dharampal came to open the door. The prosecutrix told her that her mother had

sent the kadi for her. Mona told her to go upstairs and give it. She went upstairs then at that very moment Mona locked the door from inside. She

reached upstairs when Kiran Aggarwal w/o Ashok Aggarwal from Batala and Puja w/o Rajiv Gupta from Qadian pulled her inside holding her

from her arms. Mamta Aggarwal w/o Ashwani Aggarwal and Mona took off her clothes. After which an unknown person came there and took her

to another room when she was in a naked position, Kiran Aggarwal threatened her that she would be killed she raised her voice. Puja covered her

face with a towel after which she got raped. Mona and Kiran Aggarwal were making video film and taking pictures. At that time there were two

other unidentified persons who were also present and were not known to her. She came home and narrated the incident to her parents who told

her that she should not tell about the incident to anybody otherwise, she would be killed.

The prosecutrix in her detailed complaint dated 21.7.2006 which was lodged after six months of her being allegedly raped has stated about her

father raping her twice however she has not mentioned a word about the accused persons Ashwani Aggarwal, Rajeev Gupta, Shiv Kumar,

Lakhvinder Singh and Satender Kumar @ Sona raping her along with the three unidentified persons. Where she was allegedly gang raped by five

known persons it cannot be imagined that she would have forgotten to write about being raped by them in her complaint. This is especially so

where she has written in detailed about what allegedly happened on the day her mother sent her to give kadi at C-11/1, Ganesh Nagar, New

Delhi. It is only in her statement recorded u/s 161 CrPC on 6.9.2006 eight months after the incident that she for the first time has come up with the

involvement of the five above named accused persons. Significantly in her statement u/s 161 CrPC she has mentioned about being raped also by

Satender Singh @ Sona however in her statement u/s 164 Cr.PC recorded after one year on her application where she has stated about accused

Ashwani Aggarwal, Rajiv Gupta, Shiv Kumar, Lakhvinder Singh and two other unidentified persons raping her on the said day she has claimed

that Sonu @ Satender Singh who is running a Photo Studio in Qadian was telling Mona and Kiran Aggarwal to take her obscene pictures. There is

no allegation of rape against Satender Singh @ Sona in her statement u/s 161 CrPC.

It is obvious that in case the said persons who have been named for the first time in her statement u/s 161 CrPC had a role to play or were

involved in any way with the alleged incident which took place in flat no. C-11/1, Ganesh Nagar, New Delhi, their role would have been explicitly

set out in the complaint itself. It is not the case of the prosecutrix that she did not mention the name of the said persons in her complaint and about

them raping her because she was threatened in any way. The fact that despite being allegedly criminally intimidated by her mother Praveen Monga,

she has stated about being raped twice by her father in her complaint only goes to prove that the prosecutrix was under no pressure and there was

no reason for her not to have stated about the alleged role of the said persons. Her subsequently naming them and stating that she was raped by

them after nearly nine months of the incident in her statement u/s 161 CrPC is an obvious after thought. It cannot be imagined that where she did

not hesitate to put serious allegations of rape against her father in her complaint, she would have for any reason forgotten to mention the names of

the above mentioned five persons who were already known to her. There is no medical evidence on record in support of the claim of the

prosecutrix being gang raped by seven persons. There is no public person examined as a witness who has stated about the accused visiting the

house no. C-11/1, Ganesh Nagar, New Delhi in the fourth week of January as claimed or about her leaving the said premises and about the state

she was in, even if her allegations were to be believed. Her own brother Prince Monga won her confidante, in his statement to the police and his

statement u/s 164 CrPC recorded by the Magistrate on 8.8.2006 has not supported the case of the prosecutrix and has denied the involvement of

the said persons.

Taking one from the above cited judgments and for the reasons cited above I do not find any reasonable ground to proceed against the

accused persons namely Ashwani Aggarwal, Rajeev Gupta, Shiv Kumar, Lakhvinder Singh, @ Sona Satender and they are accordingly

discharged.

Regarding the role of Praveen Monga the allegation against her in the complaint of the prosecutrix is that of threatening her that she would be

killed in case she disclosed about her father raping her, prima facie case against her u/s 506 Part II IPC is made out. With regard to Mamta

Aggarwal, Kiran Aggarwal, Pooja and Mona considering the allegations against them in the complaint as set out above a prima facie case u/s 376

read with 109 IPC is made out against them. Charge accordingly be framed against the accused persons.

From these observations of the learned trial Judge it is clear that the version of the prosecutrix that she was raped on three occasions out of

which twice she was raped by her father singly and then gang raped by other persons has not been found to be doubtful and that is why a charge

u/s 376 read with 109 IPC has been ordered to be framed against the alleged abettors. However, the allegations against the five male accused

persons who had allegedly gang raped her have been found by the trial Court to be doubtful and so they have been discharged.

It was submitted by the learned counsel for the four female accused who have been ordered to be tried for the offence of abetting commission

of rape upon the prosecutrix and the learned counsel for the discharged accused that there was no material placed on record with the charge-sheet

from which it could be said that these female accused had abetted the commission of the offence of rape and the trial Judge had failed to notice that

the prosecutrix was pregnant at the time of her alleged rape and she had falsely implicated the accused under the influence of a tantrik baba. It was

also contended that the entire allegations made by the prosecutrix that her father had raped her twice were so improbable that no Court could ever

accept them and, therefore, the trial Court committed a material irregularity in coming to the conclusion that the four female accused had abetted

the commission of rape upon the prosecutrix. It was also argued that total falsity of the prosecution case was evident from the fact prosecutrix''s

own brother had claimed in his statement that his sister was under the influence of a tantrik against whom their parents had levelled some allegations

and he wanted to take revenge and so he used his influence over the prosecutrix and made her agree to level such baseless and highly improbable

allegations against her parents and other accused persons.

On the other hand, learned Additional Public Prosecutor and the learned counsel for the prosecutrix submitted that the trial Court was not at all

justified in discharging the male accused persons who had all raped the prosecutrix and all of them had been named as accused not only in the

initial complaint to the police (FIR) but also in her statements under Sections 161 and 164 Cr.P.C. which could not be rejected at the stage of

consideration of charge on the grounds on which it had been rejected by the trial Court and, therefore, those five accused also were liable to be

charged for their having committed the offence of gang rape. It was also submitted that the four female accused who have filed revision petitions

seeking their discharge were rightly ordered to be tried for their having abetted the commission of the offence of rape.

In the opinion of this Court the learned trial Court, even after noticing the judgment of the Supreme Court wherein it has been held the at the

stage of charge detailed and minute appreciation of the evidence which the prosecution proposes to adduce during the trial is not permissible, has

gone much beyond its jurisdiction which it possessed at the stage of charge by considering the effect of nothing having been said against the

discharged accused in the FIR and their being named as the rapists only in her subsequent statements under Sections 161 and 164 Cr.P.C. The

question as to why names of the accused persons discharged by the trial Court were not mentioned in the body of the FIR, though their names

were stated there as the accused persons, could to be gone into at the time of trial only and should not have been answered by the trial Court at

the stage of charge. The subsequent statements under Sections 161 and 164 Cr.P.C. of the prosecutrix claiming the discharged accused also to be

the rapists were sufficient to accept the allegations against them at the stage of charge. And as far as the submission made on behalf of the charged

accused that the allegations of rape are highly improbable is concerned the same has also no merit as there is nothing improbable about those

allegations. For the aforesaid reasons, the revision petitions filed against the order of the trial Court discharging five accused persons are allowed

and they are ordered to charged and tried u/s 376(2)(g) IPC and the two revision petitions filed by the accused who were ordered to be charged

under Sections 376 read with 109 IPC are dismissed. The discharged accused who have now been ordered to be charged and tried shall now

appear before the trial Court on 4th December, 2012 at 2 p.m. for receiving further instructions in the matter.