RAJESH SINGH BHANDARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Rajesh Singh Bhandari is in judicial custody in FIR No. 01 of 2020, under Sec. 306 of IPC and Sec. 66/67 of the Information Technology Act, 2000, Revenue Police Station Ghandiyaldhar, District Tehri Garhwal. He has sought his release on bail.

(2.) The deceased was married with Deepak Singh Bhandari. On 22/5/2013, she was found dead. It was a case of hanging. The brother of the deceased lodged an FIR, suspecting the role of her husband Deepak Bhandari on the ground that her husband would not give time to the deceased, had neglected her.

(3.) During investigation, it was revealed that, in fact, it is the applicant, who was in contact with the deceased through some social media platforms. They had exchanged photographs. The applicant had procured some obscene photographs of the deceased also. During the investigation, the Investigating Officer ("the IO") would collect the chat between the deceased and the applicant, which according to the IO, was in the nature of harassing the deceased, which made her to commit suicide. The mobile phone of the deceased and the applicant both were sent for forensic examination and it confirmed its authenticity.