MANOHAR GIRI Vs. STATE (NCT OF DEHLI)

JUDGEMENT

(1.) Counsel for petitioner has submitted that the petitioner is 93 years old man and in support of this he has shown a certificate regarding his age issued from Rajkiya Aurvedic and Yunani Chikitasalaya Parishad, Bihar, Mr. Saxena, APP has submitted that the petitioner may be 90 years old man. However, the statement of the prose- cutrix, who is about 14 years old girl, is that she had taken tea at the house of this petitioner and fell unconscious. When she regained con- sciousness she found herself naked and this petitioner and his disciple Nenne were making her dressed up. They had committed sexual intercourse with her and had taken her nude photographs in compromising position and that with the help of those photographs they blackmailed her and forced her to submit to sexual intercourse for about 1-1/2 years. It is further submitted that petitioner and Nenne told about it to one Baggi Lal who also started blackmailing her and she had to submit herself to him for sexual intercourse. Puran Chand then proposed to her. He took her to District Hatras to the house of his sister. Thereafter they went to Agra and stayed there for two days and then came back.

(2.) Allegations against the petitioner are of very grave and serious nature. He was blackmailing a young girl of 14/15 years age and was subjecting her to persistent sexual intercourse under threat. But the petitioner is over 90 years old man. so, I admit him to bail. He shall be released on bail on his furnishing a personal bond in the sum of Rs. 20,000/- with one surety in the like amount to the satisfaction of the trial Court, but he shall not leave the jurisdiction of the Court.