BHAGWAN SINGH Vs. DILIP KUMAR @ DEEPU @ DEPAK

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals by way of special leave arises from the order dtd. 6/4/2023 passed by the learned Single Judge of the High Court of Judicature at Rajasthan, Jaipur Bench in S.B. Criminal Miscellaneous 2nd Bail Application No.219 of 2023 whereby the applications filed by the first Respondent in the respective appeals under Sec. 439 of the Code of Criminal Procedure, 1873 (for short 'the Cr.P.C.') has been allowed and have been granted bail on furnishing a personal bond for a sum of Rs.1,00,000.00 (Rupees one lakh only) with two sureties of Rs.50,000.00 each for their presence in connection with the FIR No.94 of 2022 registered on the complaint of the appellant by Police Station Mandawar, District Dausa, Rajasthan for the offences punishable under Sec. 376D, 384, 506 of the Indian Penal Code (for short 'the IPC'), Sec. 326 of POCSO Act and Sec. 3(2)(v) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short SC/ST Act) and Sec. 66 of the Information Technology Act, 2000.

(3.) The appellant (original complainant) is the uncle of minor girl got registered an FIR No.94 of 2022 on 25/3/2022 with the jurisdictional police alleging gang rape, threat of making video of rape recorded viral and extortion which came to be registered for the offences punishable under Sec. 376D, 384 and 506 of the IPC read with Sec. 326 of POCSO Act and Sec. 66D of IT Act. The said FIR was registered against Vivek, Deepak and Netram.