BHIM SINGH Vs. STATE

JUDGEMENT

(1.) THE instant petition is filed under Section 439 CrP.C. for grant of bail as the petitioner has been denied the same vide order dated 1.12.2011 passed by learned Additional Sessions Judge, Saket, Delhi.

(2.) LEARNED counsel for the petitioner submits that the petitioner is brother-in-law (Saala) of co-accused Rajender Meena, who was having affairs with the prosecutrix. Rajender Meena?s wife is the sister of petitioner therefore, he wanted to safe the family affairs of his sister and he was throughout opposing the affairs of the prosecutrix with co-accused Rajender Meena.

(3.) IT is alleged, on 26.07.2010, the accused persons brought the complainant in Chowki at Jangpura and there she was compelled to make her statement in favour of accused persons as her photographs were in their custody and she was scared that they may made access to public, in case she does not obey them.