Ajaib Singh And Anr vs State Of Punjab And Ors

CRR-944-2018 (O&M) -1-


IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH


123

CRR-944-2018 (O&M)
Date of decision : 14.09.2026

Ajaib Singh and another ...Petitioners

Versus


State of Punjab and others ...Respondents
CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present:- Mr. H. B. S. Baidwan, Advocate
for the petitioners.

Ms. Ruchika Sabherwal, Sr. DAG, Punjab.

Mr. A. P. Batra, Advocate
for respondents No. 2 and 3.

MANISHA BATRA, J. (Oral)
1. Through the present revision petition, the petitioners seek setting
aside of the order dated 06.02.2018 passed by the Court of learned Judicial
Magistrate First Class, SAS Nagar, Mohali in case arising out of FIR No. 80
dated 20.09.2015, registered under Sections 3, 4 and 5 of Immoral Traffic
(Prevention) Act, 1956 (for short ‘IT Act’ ) and Sections 384 and 120-B of IPC
at Police Station Banur, whereby charges for commission of offences
punishable under Sections 3, 4 and 5 of the IT Act and Section 384 read with
Section 120-B of IPC have been framed against petitioner No. 2, whereas
charge under Section 384 of IPC was framed against petitioner No.1.
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -2-

2. Brief facts of the case relevant for the purpose of disposal of this
petition are that the aforementioned FIR was originally registered on the basis
of the statement made by petitioner No. 2 Goldy alleging therein that on
19.09.2015, after reaching Sector 43, Chandigarh, at about midnight, she was
waiting for an auto to go to her husband at Baltana, Zirakpur. In the meanwhile,
two young persons came on a red motorcycle and offered to drop her there.
They took her to an empty house at Banur, where they forcibly took her inside
and closed the gate. They made her drink liquor and forcibly established
physical relations with her without her consent. One of them, while making a
telephone call, disclosed his name as Mandeep Singh and asked somebody to
come to his new house. After about half an hour, three more persons came there
and they also established physical relations with her one after another without
her consent. She raised alarm but one of them closed her mouth and threatened
to kill her. She thereafter became unconscious. On regaining consciousness, she
found the house locked from outside. She jumped over the boundary wall and,
on inquiry from an old man, came to know that the house belonged to Mandeep
Singh. She then went to the police and requested action against Mandeep Singh
and four other persons. On the basis of the statement of Goldy, FIR No.80 dated
20.09.2015 was initially registered under Sections 376-D and 342 IPC against
Mandeep Singh and four unknown persons.
3. During investigation, however, the police took a different view of
the occurrence. As per the case subsequently set up in the challan, in fact Goldy
had accompanied the accused persons to Banur and the physical relations were
consensual. The investigation further alleged that Goldy, in connivance with
her husband Rakesh Kumar, Mandeep Kaur, Ajaib Singh and Jagtar Singh, had
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -3-

sought to put pressure upon the accused persons and extort money from their
family members by getting a case under Section 376-D IPC registered against
them. The police relied upon statements of witnesses as well as video CDs,
CCTV footage and call records in support of this version. Consequently, Goldy,
who had initially approached the police as the complainant, was herself joined
as an accused during investigation. The police also alleged that Ajaib Singh had
demanded money from the family members of the accused persons for getting
their names deleted from the rape case. It was found that he had demanded an
amount of Rs.4 lakhs from the mother of Parvinder Singh and had received
Rs.1 lakh from his sister and Rs.5,000/- from Rakesh Kumar. The police
ultimately presented challan against Goldy, Ajaib Singh and the other accused
persons for offences under Sections 3, 4 and 5 of the IT Act and Sections 384
and 120-B IPC. Subsequently, vide order dated 06.02.2018, charges under
Sections 120-B, 384 of IPC and under Sections 4 and 5 of the IT Act were
framed against the petitioner No. 2, whereas charge under Section 384 of IPC
was framed as against petitioner No. 1. The petitioners had filed applications
seeking discharge but the same had been dismissed by the learned trial Court.
Aggrieved thereof, the petitioners have filed this petition.
4. It is argued by learned counsel for the petitioners that the
impugned order framing charges against them is not sustainable in the eyes of
law. Petitioner No.2 Goldy was initially the complainant in the FIR and had
specifically alleged that she was forcibly taken to Banur and subjected to gang
rape. It is argued that during investigation, the police changed the entire version
of the case and, instead of proceeding against the persons named by Goldy for
the offence of gang rape, made Goldy herself an accused. It is argued that the
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -4-

police, on the basis of the subsequent investigation, alleged that Goldy had
accompanied the accused persons voluntarily and that the physical relations
were consensual. It is further argued that the police falsely concluded that
Goldy, in connivance with her husband Rakesh Kumar, Mandeep Kaur,
petitioner No.1 Ajaib Singh and Jagtar Singh, had tried to extort money from
the accused persons by getting a false case of gang rape registered against them.
Learned counsel argued that there is no sufficient material to connect petitioner
No.1 with the alleged offence of extortion. It is argued that the allegations
regarding demand and receipt of money are based upon statements which are
disputed and that the material collected during investigation does not establish
the ingredients of Section 384 IPC against him. As regards petitioner No.2,
learned counsel argued that she cannot be treated as an accused merely because
the police subsequently changed its version of the occurrence. Learned counsel
further argued that the police investigation is tainted and that the offence of
gang rape was improperly converted into offences under the IT Act and
Sections 384 and 120-B IPC. It is argued that the learned Magistrate failed to
properly appreciate these circumstances while dismissing the protest petition
and the applications for discharge. Hence, it is urged that the petition deserves
to be allowed and the impugned order is liable to be set aside.
5. Per contra , learned State counsel has argued that the petitioners
have been charge-sheeted after a detailed investigation and that the material
collected during investigation is sufficient to proceed against them. It is argued
that the police, during investigation, found material contrary to the allegations
made in the original FIR and, accordingly, Goldy was also joined as an
accused. The challan records the prosecution version that Goldy had
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -5-

accompanied the accused persons for paid consensual sex and subsequently,
along with the other persons, attempted to extort money from them by
threatening them with a rape case. It is argued that at the stage of framing of
charge, the Court is not required to undertake a detailed appreciation of the
evidence or decide the truthfulness of the rival versions. The material on record
only has to be examined for the purpose of finding out whether a prima facie
case is made out. Learned State counsel, therefore, prayed for dismissal of the
revision petition.
6. Learned counsel appearing for respondents No.2 and 3 has argued
that the petitioners have been rightly proceeded against on the basis of the
material collected during investigation. It is argued that the subsequent
prosecution version regarding the role of Goldy and the allegations of extortion
are matters of evidence and cannot be conclusively decided at the stage of
framing of charge. It is further argued that the material collected by the
investigating agency, including the statements of witnesses and electronic
evidence, provides sufficient basis for the charges framed by the learned trial
Court. The allegations of false implication and defective investigation raised by
the petitioners are disputed questions of fact which can be examined during
trial. Hence, it is urged that the petition is liable to be dismissed.
7. This Court has heard the rival submissions of learned counsel for
the parties.
8. Before examining the material against petitioner No.2 Goldy, it
would be appropriate to notice the relevant provisions of the IT Act.
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -6-

4. Punishment for living on the earnings of prostitution.
(1)Any person over the age of eighteen years who
knowingly lives, wholly or in part, on the earnings of the
prostitution of a woman or girl shall be punishable with
imprisonment for a term which may extend to two years, or
with fine which may extend to one thousand rupees, or with
both.
(2)Where any person is proved-
(a)to be living with, or to be habitually in the company of, a
prostitute; or
(b) to have exercised control, direction or influence over the
movements of a prostitute in such a manner as to show that
such person is aiding, abetting or compelling her
prostitution; or
(c) to be acting as a tout or pimp on behalf of a prostitute, it
shall be presumed, until the contrary is proved, that such
person is knowingly living on the earnings of prostitution of
another person within the meaning of sub-section (1):
Provided that no such presumption shall be drawn in the
case of a son or daughter of a prostitute, if the son or
daughter is below the age of eighteen years.”
5. Procuring, inducing or taking woman or girl for the
sake of prostitution.
(1)Any person who-
(a)procures or attempts to procure a woman or girl,
whether with or without her consent, for the purpose
of prostitution; or
(b) induces a woman or girl to go from any place,
with the intent that she may for the purpose of
prostitution become the inmate of, or frequent, a
brothel; or
(c) takes or attempts to take a woman or girl, or
causes a woman or girl to be taken, from one place to
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -7-

another with a view to her carrying on, or being
brought up to carry on prostitution; or
(d) causes or induces a woman or girl to carry on
prostitution shall be punishable on first conviction
with rigorous imprisonment for a term of not less than
one year and not more than two years and also with
fine which may extend to two thousand rupees.
(2) In the event of a second or subsequent conviction of an
offence under this section a person shall be punishable with
rigorous imprisonment for a term of not less than two years
but not more than five years and also with fine which may
extend to two thousand rupees.
(3) An offence under this section shall be triable-
(a) in the place from which a woman or girl is
procured, induced to go, taken or caused to be taken
or from which an attempt to procure or take such
woman or girl is made; or
(b) in the place to which she may have gone as a
result of the inducement or to which she is taken or
caused to be taken or an attempt to take her is made.”
9. A plain reading of Section 4 of the IT Act shows that it is attracted
where a person knowingly lives, wholly or in part, on the earnings of the
prostitution of a woman or girl. The allegation against petitioner No. 2 Goldy is
not that she was living on the earnings of prostitution of some other woman or
girl. On the contrary, the prosecution case is that she herself allegedly
participated in prostitution. The presumption under sub-section (2) is also
intended to operate against a person living on the earnings of prostitution of
another person. There is no allegation in the present case that Goldy was
receiving or appropriating the earnings of any other woman or girl or was
acting as a tout or pimp on behalf of another prostitute. Thus, the basic
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -8-

requirement of Section 4 is absent and, hence, charge under this section cannot
be sustained against her.
10. Similarly, Section 5 deals with procuring, inducing or taking a
woman or girl for the sake of prostitution. The provision requires an act
directed towards another woman or girl, such as procuring, inducing, taking or
causing or inducing her to carry on prostitution. No such role has been
attributed to Goldy. The prosecution case is confined to the allegation that she
herself accompanied the other accused persons and allegedly participated in
sexual relations for consideration. There is no allegation that she procured or
induced any other woman or girl for prostitution, took any woman from one
place to another for that purpose, or caused or induced any other woman or girl
to carry on prostitution. Consequently, even the basic ingredients of Section 5
are not attracted against petitioner No.2.
11. It is true that at the stage of framing of charge the Court is not
required to undertake a detailed appreciation of evidence. However, the Court is
required to see whether the allegations and the material collected during
investigation disclose the basic ingredients of the offence sought to be charged.
A charge cannot be sustained merely because the investigating agency has
mentioned a particular penal provision in the challan, when the facts alleged,
even if taken at their face value, do not constitute the ingredients of that
offence. In the present case, even if the subsequent prosecution version
regarding Goldy is taken at its face value, it only alleges that she voluntarily
accompanied the other accused persons and participated in sexual relations for
consideration. Such allegation, by itself, does not make out an offence under
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -9-

Sections 4 or 5 of the IT Act. The prosecution has not attributed to her any role
in living on the earnings of another woman’s prostitution, or procuring,
inducing or taking another woman or girl for the purpose of prostitution. The
charges under Sections 4 and 5 of the Act framed against petitioner No.2,
therefore, cannot be sustained.
12. So far as petitioner No.1 Ajaib Singh is concerned, the position is
different. The prosecution has specifically alleged that he in connivance with
co-accused including petitioner No. 2 demanded Rs.4 lakhs from the family
members of co-accused Parvinder Singh for getting their names deleted from
the rape case and that he received amounts of Rs.1 lakh from the sister of co-
accused Parvinder Singh and Rs.5,000/- from Rakesh Kumar. There is also
material in the form of statements and electronic evidence relied upon by the
prosecution in support of these allegations. Whether these allegations are
ultimately proved or whether the statements relied upon by the prosecution are
trustworthy are matters to be examined during trial. At this stage, the material
cannot be subjected to a detailed appreciation. The allegation against petitioner
No.1, therefore, prima facie discloses the ingredients of an offence under
Section 384 IPC. Further, a perusal of the record reveals that it was in
connivance with petitioner No. 2 and other co-accused that petitioner No. 1 had
extorted money from the abovenamed persons. Hence, charge under Section
120-B IPC is sustainable qua petitioner No. 2.
13. In view of the above discussion, the present revision petition is
partly allowed. The charges framed against petitioner No.2 Goldy under
Sections 4 and 5 of the Immoral Traffic (Prevention) Act, 1956 are quashed.
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document

CRR-944-2018 (O&M) -10-

The charge under Section 384 IPC framed against petitioner No.1 Ajaib Singh
is maintained. The charges under Section 120-B read with Section 384 of IPC
against petitioner No.2, as framed by the learned trial Court, shall also remain
unaffected by this order. The learned trial Court shall proceed with the case in
accordance with law.


14.09.2026 (MANISHA BATRA)
Waseem R. Ansari Waseem R. Ansari
Waseem R. Ansari Waseem R. Ansari
JUDGE


Whether speaking/reasoned Yes/No


Whether reportable Yes/No
MOHAMMAD WASEEM ANSARI
2026.09.15 11:23
I attest to the accuracy and
integrity of this document