RAKESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) First bail application preferred by the applicant was dismissed as withdrawn vide order dated 22.06.2021 passed in MCRC No. 2645 of 2021.

(2.) The applicant has preferred this second bail application under Section 439 of Cr.P.C. as he has been arrested in connection with Crime No.188/2021 registered at Police Station Kawardha, District Kabirdham, C.G. for the offence punishable under Sections 376(2)(n), 294, 323, 506 and 384 of Indian Penal Code.

(3.) As per the prosecution case, the applicant contacted the prosecutrix through mobile and threatened her of defaming in the society. On 02.02.2021, he called the prosecutrix and took her to his house where he committed forcible sexual intercourse with her. It is further alleged that the applicant on the threat of making her photographs viral, subjected her to frequent forcible sexual intercourse and whenever she refused he abused her filthily and beat her with hands and fists. The applicant has also obtained Rs.5,000/- from the prosecutrix by blackmailing her. On report being lodged to the above effect, the aforesaid offence have been registered against the applicant.