ANJALIBEN PRAKASHBHAI TRIVEDI Vs. JAYDEEPSINH K. RATHOD

JUDGEMENT

(1.) By way of this application under Sec. 12 of the Contempt of Courts Act, 1971 (hereafter referred to as the "Act"), the applicant has approached this Court for seeking the following reliefs :-

(2.) The grievance of the applicant is that she was knowing the respondent accused for a period of about seven months and had mortgaged her gold ring and two nose rings (nathani) and borrowed an amount of Rs.14,000.00 (Rupees Fourteen Thousand Only) from the original accused and it was conveyed that the said borrowing was made in such a manner that the father of the applicant may not have the knowledge and for this purpose, no name is given in the bill. The said amount was promised to be paid back within a period of two months by the applicant, but could not repay. Resultantly, the respondent accused was making some immoral demands which the applicant has requested not to make. It is the case of the applicant that later on, the accused started sending some messages on WhatsApp and tried to blackmail and thereby inclined to establish physical relations and was threatened by the accused that he would inform her father about the mortgage of such jewellery.

(3.) On the basis of the aforesaid circumstances which are stated and the chronology of events, on 15/7/2022, Ms. Shruti Pathak, learned Assistant Government Pleader has made available the relevant papers and brief chronology of events, which are placed before us. In response to this, the Police Inspector, Dehgam Police Station, has filed an affidavit-in-reply along with certain documents, which affidavit is taken on record reflecting on page 153. In addition to it, learned Assistant Government Pleader has produced certain relevant documents about the statements, papers relating to medical examination, WhatsApp chats along with some photograph and made an attempt to assist the Court.