KAILASH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application, under Sec. 439 of the Code of Criminal Procedure, 1973, has been filed for grant of regular bail in connection with Case Crime No. 26 of 2022, registered at police station Ghansali, District Tehri Garhwal. The First Information Report was lodged by the victim. FIR was registered under Ss. 452, 323, 506, 354, 384, 427 of the Indian Penal Code, 1860 (in short, "IPC"). Charge-sheet was filed after completion of the investigation. Victim (PW1) has been examined. Applicant is in judicial custody under Ss. 323, 354, 384, 376(1), 427, 452 and Sec. 506 IPC.

(2.) As per FIR dtd. 19/7/2022, informant/victim has two daughters, who are married. Applicant went to meet the informant in her room on 12/6/2021. He molested her and strangled her. Applicant again went to her room on 15/2/2022 and started molesting her saying that he had her objectionable photos. He has taken Rs.3,00,000.00 by blackmailing her. He again went to her room on 7/6/2022 and by showing a knife forced her to write on a plain paper that she is his wife.

(3.) Heard Mr. Anil Anthwal, learned counsel for the applicant and Mr. S.T. Bhardwaj, learned Deputy Advocate General along with Mrs. Lata Negi, learned Brief Holder for the State.