- (1.) Two challans (Annexures P2 and P3) were presented under Section 173 Cr.P.C. after investigation. Vide Annexure P2 challan was presented against the present petitioner No.3 Harleen Kaur under Sections 380 and 411 IPC. The second challan was presented under Section 173 Cr.P.C. against petitioner Nos. 1 and 2 i.e. Sandeep Singh alias Soni and Sukhdarshan Singh alias Raja.
(2.) As per the allegations in the FIR, Harleen Kaur along with Jaspal Singh have stolen a sum of Rs. 80,000/- in cash and certain gold ornaments. During investigation, on 23.12.2009 Harleen Kaur was arrested and produced before the Illaqa Magistrate. Subsequently, after recording her statement under Section 164 Cr.P.C. offence under Section 173 IPC was added to the present FIR. As per the report of the investigation the prosecutrix had gone on her own account to the accused. The accused Jaspal Singh has been kept in column No.2 and the allegation of committing rape under Section 376 is on Sandeep Singh alias Soni and Sukhdarshan Singh alias Raja. However, as per the earlier FIR the allegation was that the accused had gone with Jaspal Singh along with Rs. 80,000/- and some ornaments. From the facts, it transpires that the accused Harleen Kaur had on her own accompanied the accused and left her parents house.
(3.) During the investigation, a compromise (Annexure P4) has been effected between the parties with the intervention of the respectables.;