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Bhartiya Janta Party Member of Parliament, Chinmayanand accepted almost all the allegations levied against him, including his presence in the controversial videos receiving body massages by the law student and engaging in vulgar conversation. However, he has not confessed to the rape charges directly but many facts lead to it. Mr. Chinmayanand said,"I don't have anything more to say, I am ashamed of my deeds."
The girl who filed the case against the former Union Minister Swami Chinmayanand accused him of rape and physical assault. She is a student of a college which run by the accused. After the complaint of rape, the Former minister was investigated by Special Investigation Team (SIT). However, he was charged with section 376C of IPC which pertains to misusing authority to seduce or induce a woman to have sexual intercourse.
The law student who filed the complaint was charged with extortion in a case filed by Mr. Chinmayanand even the Special Investigation Team arrested him. Though the police did not explicitly state that her name was included in the extortion case FIR, the student featured as the fourth name among the accused in the case. Three persons - Sanjay Singh, Sachin Sengar and Vikram alias Durgesh- allegedly directly associated with her, were arrested on the charges of sending extortion messgages to Mr. Chinmayanand demanding Rs. 5 crore from him. The police said they had confessed to making the extortion calls.
Although he has not expressly admitted to have committed the crime of rape but the officers are of the belief that since he has admitted to all other allegations levied against him by the law student they all lead to a conclusion that he had raped the girl and was guilty of the offence of rape.
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