CRA-AD-114-2024 (O&M) 1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

  CRA-AD-114-2024 (O&M)

Date of Reserved: 02.12.2025

Date of Pronouncement: 11.12.2025.

HXXXX BXXXXX ....Appellant.

Versus

State of Haryana and another   ...Respondents.

***

CORAM:  HON'BLE MR. JUSTICE  ANOOP CHITKARA

HON'BLE MRS. JUSTICE  SUKHVINDER KAUR

.......

Argued by:Mr. Aman Bansal, Advocate and 

Mr. Lakshay Jindal, Advocate 

for the appellant.

Mr. Yuvraj Shandilya, AAG, Haryana.

***

Sukhvinder Kaur    , J.   

1. Appellant/ prosecutrix has preferred the instant appeal against

judgment dated 02.03.2024, passed by learned Additional Sessions Judge,

Gurugram, vide which respondent No.2-accused Satish Bisht has been

acquitted.

2. Factual   scenario,   as   per   prosecution   version   is   that   on

28.09.2020, a complaint was moved by the prosecutrix with the allegations

that she was married lady and residing in Gurugram along with her family

and was working as Area Manager in M/s Navitas Eduservices Pvt. Lt.

Connaught   Place,   New   Delhi.   Accused/   respondent   No.2   hailed   from

Uttrakhand, was working as Regional Director South Asia in Adventus, IO,

Connaught Place, New Delhi and presently residing in Dwarka. In the year

2016, she applied for a job at Flinders University, Australia for the post of a

Country representative in India and accused was one of the panelists.

Though she did not get a job but accused contacted her for a job in M/s

CRA-AD-114-2024 (O&M) 2

Study Group, Connaught Place, New Delhi, where he was Regional Director

and she got a job. With the passage of time, he started discussing his family

life with her and impressed upon her that he did not have any relation with

his wife since last 10-12 years and was going to take divorce from his wife

as he had developed an interest in her and wanted to marry her. She

believed him and they got into a serious relationship with each other. In

June 2016, they had physical relations in a guest house. Later on, when she

came to know about his involvement with other woman, she tried to break

her relationship with him, but he convinced her about his intention to marry

her   after   giving   divorce   to   his   wife   and   continued  to   have   sexual

relationship with her. She believed on his false promises and consented for

sexual intercourse under fond hope and belief that he would marry her

positively   after   his   divorce.   Her   husband   came   to   know   about   the

relationship and her family life was destroyed and her relationship with her

husband was broken. When she told the accused about this, he again made

her to believe in his promise of marriage and continued to exploit her

sexually, physically, monetarily and emotionally. She spent Rs.12,00,000/-

during this relationship, which included payment of educational fees and

expenses of his children. He also made her to invest in his business, which

he opened in the name of his sister and her mother. Earlier, she had given

complaint against him in Police Station Sector-53, Wazirabad, Gurugram, in

which the compromise was effected after accused gave undertaking not to

repeat his illegal acts and deeds in future towards her. However, acused

continued to sexually exploit her and refused to return her photos and

videos. He was threatening her with dire consequences and also threatening

to tarnish her image in the society. 

CRA-AD-114-2024 (O&M) 3

3. On the basis of the above mentioned complaint Ex.P17, the

Investigating Officer registered a formal FIR Ex.P21 and she also sent

special report to the learned Illaqua Magistrate and higher police officials

through email. On 30.09.2020, the prosecutrix was produced before learned

Magistrate and got recorded her statement under Section 164, Cr.P.C. Then,

the prosecutrix was taken to General Hospital, Gurugram and was got

medico-legally examined. On 01.10.2020, the Investigating Officer along

with the prosecutrix visited the place of occurrence and prepared rough site

plan Ex.P23/A on demarcation of the prosecutrix. On the same day, L/SI

Mukesh Kumari gave a notice under Section 91, Cr.P.C. to the Manager to

provide   copy  of   visitor   entry  register   and   CCTV  footage   along   with

certificate under Section 65-B of the Indian Evidence Act, regarding visit of

the accused Satish Bisht and the prosecutrix to their hotel on 09.08.2019,

01.09.2019 & 02.09.2019. On 01.10.2020, the concerned Manager handed

over copy of the relevant entries Ex.Pl of their register, which were taken

into police possession vide memo Ex.P2. CCTV footage was not available

because of expiry of fifteen days period prescribed for their CCTV footage

system. On 10.10.2020, scaled site  plan Ex.P3 was got prepared. On

14.10.2020, the accused Satish Bisht was joined in the investigation and

was formally arrested. During interrogation, the accused suffered disclosure

statement   Ex.P10   and   in   pursuance   of   his   disclosure  statement,   got

demarcated the place of occurrence. The accused Satish was then taken to

General Hospital, Gurugram for his medical examination and got him

medico-legally examined. On 10.02.2021, the prosecutrix came in the police

station and handed over her bank account statement Ex.P13 and copy of

screenshot of photograph Ex.P14 showing injury on her hand, which were

CRA-AD-114-2024 (O&M) 4

taken into police possession. Statements of the witnesses under Section 161,

Cr.P.C. were recorded and the case property was got deposited in the

malkhana. After completion of the investigation and other formalities,

challan against the accused person was presented in the court, for trial.

3. After finding a prima facie case against the accused, he was

charge-sheeted for the offences punishable under Sections 323, 376(2)(n)

and 406 of IPC, to which he pleaded not guilty and claimed trial.

4. In order to prove its case, the prosecution examined PW1

Inspector Garima, who deposed about preparing the final report under

Section 173 Cr.P.C. and filing the same in the Court.

PW2 Shamshad Alam, who was working as Manager in the

Legrend Hotel, DLF Phase-1 Gurugram deposed that on asking of I.O., he

handed over copy of relevant entries in their register (Ex.P1) regarding visit

of   the   accused   along   with   prosecutrix   to   their   hotel   on   09.08.2019,

01.09.2019 and 02.09.2019. He further deposed that CCTV footage was not

available because of expiry of 15 days.

PW3 SI Naresh Kumar, Draftsman, deposed about preparing of

scaled site plan Ex.P3 of the place of occurrence.

PW4   Rajiv   Gulati,   was   working   as   Manager   in   Bed   and

Breakfast Facility Place, Sector 44, Noida. He deposed about visit of

accused and prosecutrix to their place from 16.07.2020 till 18.07.2020 and

also proved copy of entry in their check-in register.

PW5   Constable   Pradeep   was   also   associated   in   the

investigation of this case and he had arrested the accused. He also got the

accused medico legally examined.

PW6   L/ASI   Vijeta,   took   into   possession   copy  of   account

CRA-AD-114-2024 (O&M) 5

statement Ex.P13 and copy of screenshot of photographs Ex.P14, which

were handed over by the prosecutrix to her.

PW7 Dr. Kuldeep, Medial Officer, General Hospital, Sector-10

Gurugram, proved MLR of the accused as Ex.P2. He deposed that after

clinically examining the accused, nothing was found to suggest that the

accused was not capable of doing sexual intercourse.

Prosecutrix herself stepped into the witness box as PW8 and

deposed in detail about the physical and mental torture received by her at

the hands of the accused. She stated that she met the accused in the month

February 2016, during an interview for a job, where he was one of the

judges. Though, she did not get that job but she was approached by the

accused for another job in May, 2016. She agreed and started that job in

June, 2016. Meanwhile, they started liking each other as the accused got her

sympathy by stating that he was not having good relations with his wife. As

a result, both of them also started making physical relations. However, soon

thereafter, in the month of June, 2016 itself, the prosecutrix caught accused

having affair with another woman and on confronting about the same, he

befooled her on one pretext or the other and continued having physical

relations with her as well. Thereafter, on many occasions, the accused was

caught by the prosecutrix, either on the basis of having good relationship

with his wife or having affair with another woman but she could not report

anything to anyone because the accused had threatened her to defame her

image by making viral some of her objectionable photographs. Family of the

accused and his wife also came to know about their relationship. Even then,

the accused kept on promising to marry the prosecutrix after taking divorce

from his wife. After being harassment for about four years, she lodged a

CRA-AD-114-2024 (O&M) 6

police complaint in January, 2020. Initially, it appeared that the matter

would be compromised but later on the accused told the prosecutrix that his

family was his first priority.  Hence, the prosecutrix moved complaint

Ex.P17 on 28.09.2020.

PW9 Dr. Upasana Dahiya, Medical Officer, General Hospital,

Sector-10, Gurugram proved MLR of the prosecutrix as Ex.P19. She also

deposed that after clinical examination of the prosecutrix, possibility of

sexual assault could not be ruled out.

PW10 L/ASI Rekha deposed about registration of FIR by

L/ASI Munesh Kumari in her CCTNS account. 

PW11 L/ASI Munesh Kumari is the Investigating Officer, who

deposed about various proceedings conducted during the investigation.

5. Statement of accused under Section 313 Cr.P.C. was recorded

in which all the incriminating evidence was put to him, which he denied and

pleaded innocence and false implication. However, no defence evidence

was led by the accused. 

6. After considering the evidence on record, learned trial Court

found the same to be woefully insufficient to convict the accused who was

accordingly acquitted of the offences for which he had been charge-sheeted,

vide impugned judgment dated 02.03.2024.

7. Aggrieved of the said decision, present appeal has been filed by

the appellant/ complainant challenging acquittal of the accused/ respondent

No.2.

8. Learned counsel for the appellant vehemently contended that

the trial Court failed to appreciate that the appellant was victimized by

accused/   respondent   No.2   and   he   lured   the   appellant  into   physical

CRA-AD-114-2024 (O&M) 7

relationship   on   basis   of   the   false   promise   of   marriage,   which   stands

corroborated from complaint filed by the prosecutrix Ex.P7 as well as from

her testimony when she appeared as PW8. Respondent No.2 after misusing

his superior position being his employer and giving false promise of

marriage lured the appellant to develop relationship with him. Respondent

No.2 lied to appellant that he was not having any relationship with his wife

for the last 12 years. Learned trial Court did not appreciate that the appellant

informed her spouse about their relationship and life of the appellant had

been spoiled by respondent. Earlier in month of January 2020, when

appellant   lodged   a   complaint   against   the   respondent  the   matter   was

compromised and respondent No.2  ensured that he would give divorce to

his wife and would marry the appellant. He argued that respondent No.2

exploited   the   appellant   emotionally,   physically   and  financially   and

converted money of Rs.12,00,000/- entrusted to him by prosecutrix to his

own use. The prosecutrix was compelled on many occasions to establish

physical relations with accused. He urged that the whatsapp chat was placed

on record along with application under Section 311 Cr.P.C., which was

dismissed by the Court. The accused never produced any material on record

to counter said whatsapp chat. As the accused lied to the appellant since

beginning and developed physical relations after giving false promise of

marriage, then the said consent of the appellant cannot be termed as a

willful consent. He urged that learned trial Court has wrongly acquitted the

accused on the premise that victim was having consensual relationship with

the accused and no offence of rape was made out. He thus prayed that this

appeal be accepted, judgment dated 02.03.2024 be set aside and accused be

convicted for the offences as charged with and be punished accordingly.

CRA-AD-114-2024 (O&M) 8

9. After having heard learned counsel for the appellant at length

and having perused the impugned judgment as well as other relevant record,

we are of the considered opinion that prosecution in the instant matter was

unable to prove its case against the accused beyond reasonable doubt.

10. So   far   as  physical   relations   between   the   appellant   and

respondent No.2 were concerned that is an admitted fact. The argument

raised is that consent, if any, cannot be construed as such, because it was

obtained on false assurance of marriage.

11. Hon'ble the Supreme Court in Pramod Suryabhan Pawar Vs.

State of Maharashtra and another, (2019) SCC online SC 1073, has

discussed “consent” in rape cases, especially with regard to promise of

marriage, which is reproduced as under:-

“To summarise the legal position that emerges from the above

cases, the 'consent' of a woman with respect to Section 375

must involve an active and reasoned deliberation towards the

proposed act. To establish whether the 'consent' was vitiated by

a 'misconception of fact' arising out of a promise of marriage

must have been a false promise, given in bad faith and with no

intention of being adhered to at the time it was given. The false

promise itself must be of immediate relevance, or bear a direct

nexus to the woman's decision to engage in the sexual act.”

12. In   the   backdrop   of   the   above   legal   position,   it  is   easily

evincible that consent of prosecutrix to physical intercourse would be said

to have been fraudulently obtained, if it is established, that accused had

extended   a   false   promise   of   marriage   knowingly   without   having   any

intention to keep his promise since the inception of relationship.

13. Now   adverting   to   the   present   case,   the   veracity  of   the

prosecution story is to be determined under the aforesaid principles and also

keeping in view the facts and circumstances and the evidence led in the

CRA-AD-114-2024 (O&M) 9

present case.

14. It is also trite law that statement of victim  carries immense

significance and accused can be convicted solely on her statement, if her

statement is unblemished, consistent and dehors concoction.   It has been

held by Hon'ble the Supreme Court in  Rai Sandeep alias Deepu Vs. State

of NCT of Delhi (2012) 8 SCC 21 as under: 

“15. In our considered opinion, the ‘sterling witness’ should be

of   a   very   high   quality   and   caliber   whose   version   should,

therefore, be unassailable. The Court considering the version of

such witness should be in a position to accept it for its face

value without any hesitation. To test the quality of such a

witness, the status of the witness would be immaterial and what

would be relevant is the truthfulness of the statement made by

such a witness. What would be more relevant would be the

consistency of the statement right from the starting point till the

end, namely, at the time when the witness makes the initial

statement and ultimately before the Court. It should be natural

and consistent with the case of the prosecution qua the accused.

There should not be any prevarication in the version of such a

witness. The witness should be in a position to withstand the

cross-examination of any length and howsoever strenuous it

may be and under no circumstance should give room for any

doubt as to the factum of the occurrence, the persons involved,

as well as, the sequence of it. Such a version should have co-

relation with each and everyone of other supporting material

such as the recoveries made, the weapons used, the manner of

offence   committed,   the   scientific   evidence   and   the  expert

opinion. The said version should consistently match with the

version of every other witness. It can even be stated that it

should be akin to the test applied in the case of circumstantial

evidence where there should not be any missing link in the

chain of circumstances to hold the accused guilty of the offence

alleged against him. Only if the version of such a witness

CRA-AD-114-2024 (O&M) 10

qualifies the above test as well as all other similar such tests to

be applied, it can be held that such a witness can be called as a

‘sterling witness’ whose version can be accepted by the Court

without any corroboration and based on which the guilty can be

punished. To be more precise, the version of the said witness on

the core spectrum of the crime should remain intact while all

other   attendant   materials,   namely,   oral,   documentary   and

material objects should match the said version in material

particulars in order to enable the Court trying the offence to

rely on the core version to sieve the other supporting materials

for holding the offender guilty of the charge alleged.”

15. This is the admitted fact that both the appellant and respondent

No.2 were already married persons, when they met each other. Prosecutrix

was a married lady, when she met respondent No.2 for the first time and

entered into physical relationship. In the instant case, it is pertinent to note

that the complainant/ victim was a major educated woman, who was

gainfully employed. The prosecutrix stepped into the witness box as PW8

and alleged that accused promised to marry her and she was lured into

relationship by the accused on the basis of such promise and he also

disclosed to her about his miserable matrimonial life. Trial Court has rightly

observed that though, she has alleged that the appellant disclosed to her

about his poor matrimonial life, but it is not explained that what prompted

her to enter into relationship with the accused, when she was already a

married lady and it is unexplained that what were the reasons for her to seek

solace in the relationship alleged to be offered by the accused.

16. As both the parties, the appellant and respondent No.2 were

educated persons and were having living spouses, so they knew it very well

that they could not marry each other, without getting divorce from their

respective spouses. This fact was even admitted by the prosecutrix, during

CRA-AD-114-2024 (O&M) 11

her cross-examination. She also admitted that both of them had not filed any

divorce proceedings against their respective spouses till registration of the

FIR and the prosecutrix was still residing with her husband. It  has been

further rightly observed that though she concealed her relationship with the

accused from her husband when she entered into physical relationship with

the accused, yet the future of the said relationship was absolutely uncertain

from the very beginning and by any means, the accused or the prosecutrix

were not sure that they would be able to get divorce from their respective

spouses to marry each other. Nothing has come on record that there was any

consent from their respective spouses for giving the mutual divorce and as

such they could not be certain that they would be able to get divorce in the

Court in a contested case. In such eventuality, neither the accused nor the

prosecutrix was in the position to confirm their marrying each other.

17. This fact also cannot be brushed aside that the prosecutrix

herself being a married lady was having a legal inability to marry the

accused, when she entered into relationship with him. Admittedly, her

marriage was still subsisting, even at the time of the registration of the FIR

and thus there were legal impediments in their marriage. So, it cannot be

said that   when the prosecutrix established physical relations with the

accused for the first time, it was just on the promise of marriage, there being

legal impediments for marriage, because of marital status of both the

accused as well as the prosecutrix.

18. While appearing as PW8 prosecutrix deposed that accused had

taken   her   objectionable   pictures   and   was   blackmailing   her   and   also

established forcible physical relations on few occasions. Trial Court has

rightly observed that there is no explanation as to why the prosecutrix was

CRA-AD-114-2024 (O&M) 12

willing to marry her own tormentor and established physical relations with

him till July 2020. It is the admitted fact by the prosecutrix that she

approached the police in January, 2020 and filed complaint against the

accused. After January 2020, there was no reason with the prosecutrix not to

approach the police if the accused had continued blackmailing her or

forcing himself upon her. As per testimony of prosecutrix, she had already

disclosed about her relationship to her husband and approached the police

by January, 2020, so in these circumstances, when she had nothing to hide,

then there was no reason with her to keep tolerating her blackmailing by the

accused and to scumb to the forcible physical relations.

19. No evidence has been led on record that any obscene pictures

of the prosecutrix were available with the accused. PW11 L/SI Munesh

Kumari deposed that nothing incriminating was found in the mobile phone

of the accused. The prosecutrix while appearing as PW8 also denied about

having any proof of her obscene pictures with the accused. No such

objectionable pictures have been produced on record by the prosecution to

substantiate the allegations of blackmailing by the accused on this pretext.

20. Print out of whatsapp chat Ex.P14 was relied upon by the

prosecution regarding the allegation that accused gave beatings to the

prosecutrix in November, 2017. Trial Court has rightly held that as along

with the said print out of whatsapp chat Ex.P17, no certificate under Section

65-B of the Indian Evidence Act was attached, so it has not been proved in

terms of the provisions of the said act. No phone number was displayed

thereupon, in order to prove that she was chatting with the accused.

Moreover, when the entire whatsapp chat has not been produced on record,

then it cannot be concluded that in which context they were texting each

CRA-AD-114-2024 (O&M) 13

other. Just from one or two lines of chat, the nature of the conversation

cannot be proved and there is every chance of it being misunderstood.

21. No   medical   evidence   has   been   produced   on   record  to

corroborate the allegations of causing physical injuries to the prosecutrix by

the accused. Trial Court has thus rightly held that the evidence produced by

the prosecution is not conclusive enough to show that the accused had

caused any injury to the prosecutrix at any point of time.

22. It has also been alleged by the prosecutrix that she had spent

Rs.14 lakhs while she was in relationship with the accused and she also

invested some money in partnership firm on asking of accused. However, in

her cross-examination it has been admitted that the accused did not get any

benefit from that partnership firm. Learned trial Court has rightly observed

that the alleged amount spent by the prosecutrix during her relationship with

the accused would not amount to entrustment, as said amount was not

handed over to the accused for the purpose of entrustment and as such, no

question of misappropriation or criminal breach of trust in respect of the

said amount arises.

23. Prosecutrix alleged that she had filed complaint against the

accused in January, 2020 before the police and compromise was effected by

the accused, but no such complaint or said compromise has been placed on

record by the prosecution to prove the aforesaid allegations. Complaint

Ex.P17 was filed by the prosecutrix before the police on 28.09.2020. It has

been rightly observed by the trial Court that, it is clear from the FIR Ex.D2

and stamp of the police Ex.D4, that accused filed complaint against the

prosecutrix prior to her complaint Ex.P17, which gave a motive to the

prosecutrix to file the complaint Ex.P17 against the accused.

CRA-AD-114-2024 (O&M) 14

24. Thus, it emerges from the evidence on record that prosecutrix

maintained physical relations with the accused for a long period of about

four years out of her own free will and volition and her consent cannot be

said to have been obtained on account of a false promise of marriage or

misconception or misrepresentation on the part of the accused. It is opposed

to all probabilities and reasonableness that a mature educated lady like the

prosecutrix   would   have   continued   in   a   physical   relationship   with   the

accused for such a long period on the false pretext as alleged. 

25. Under the given circumstances, it can be fairly inferred that the

prosecutrix   was   not   under   any  misconception   of   facts   and   was   in   a

consensual   relationship   with   the   accused   and   such   consensual   sexual

relationship   cannot   be   termed   as   a   rape   and   it   appears   that   when

subsequently differences arose between the two then she opted to implicate

the accused on allegations of rape which are not proved by the evidence on

record. 

26. It is thus not the case where she was duped or allured under the

pretext of marriage, but is a case of consensual sex between two major

persons.

27. After   analyzing   the   evidence   on   record   it   can   safely   be

concluded that prosecution has failed to prove its case against the accused

beyond reasonable doubt. Evidence on record is indeed not sufficient to

convict the accused of the offence as charged with and he has been rightly

acquitted by learned trial Court.

28. It is a settled position that an order of acquittal is not to be

interfered with lightly because presumption of innocence of the accused is

further strengthened by acquittal. Interference is called for only under

CRA-AD-114-2024 (O&M) 15

compelling   circumstances,   where   impugned   findings   are   perverse,

unreasonable and convincing material on record is ignored unjustifiably by

the trial Court. Reference in this regard can be made to judgment of Hon'ble

the Supreme Court in  'Mahamadkhan Nathekhan vs. State of Gujarat'

2014 (14) SCC 589. Learned counsel for the appellant was unable to point

out any illegality, infirmity or perversity in the impugned decision dated

02.03.2024 which calls for interference.

29.  In view of the above, the appeal being bereft of any merit is

dismissed with impugned judgment dated 02.03.2024 passed by learned trial

Court being upheld. 

30. Pending applications, if any, also stand disposed of.  

   (SUKHVINDER KAUR)         (ANOOP CHITKARA)

       JUDGE                  JUDGE

11.12.2025.

Komal 

Whether speaking/reasoned? : Yes/ No

Whether reportable? : Yes/ No