SANDEEP MEHTA, J. - (1.) The instant revision petition has been preferred on behalf of the petitioner accused Naveen Jangid for assailing the order dated 24.08.2016 passed by the learned Additional District and Sessions Judge, Sujangarh, District Churu in Sessions Case No.26/2016 whereby, charges were framed against him for the offences under Sections 376(2), 384, 354A, 354C, 341 and 323 IPC.
(2.) Facts in brief are that the prosecutrix Smt. 'S' submitted an FIR at the Police Station Sujangarh on 12.09.2015 alleging inter alia that her husband used to live at Delhi for earning livelihood.
(3.) She had fallen ill and got herself operated for removal of her appendix and uterus at the Ghodawat Hospital where the petitioner came into contact with her. They exchanged mobile numbers with each other. The accused often used to call her and also helped her in providing medicines etc. and also administered injections to her when she fell ill. During this period, he prepared an indecent video of the complainant and started blackmailing her under the threat of showing the video to her husband and uploading it on the internet. The accused frequently outraged her modesty and she was also threatened to establish physical relations with his friends. Under the threat of making of the video viral, the accused twice extorted sums of Rs. 20,000/- from her.;