MANAV SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) This is an application for bail on behalf of the applicant Manav Sharma @ Manish Sharma in connection with Case Crime No. 20 of 2021, under Ss. 376(1), 506 I.P.C. and Sec. 67-A Information Technology (Amendment) Act, 2008, Police Station Dhoomanganj, District Prayagraj.

(2.) Heard Mr. Rajesh Kumar Verma, learned counsel for the applicant and Mr. S.S.Tiwari, learned A.G.A. appearing for the State.

(3.) It has been emphatically made out by Mr. Rajesh Kumar Verma on behalf of the applicant that it is a case where the applicant and the prosecutrix were into a long relationship and after she went away to Russia in connection with her higher education, she disowned the relationship. He submits that the present prosecution is a move on the part of the prosecutrix and her family to put a curtain on the past relationship between the parties. He submits that for the present, the applicant has in no way threatened her or posted any offensive or intimate photographs or photographs of hers on the internet or the facebook. He has in no way brought pressure upon the prosecutrix or her family to force her into matrimony. It is submitted that the other allegations charging the applicant of offences punishable under Sec. 376(1), 506 I.P.C. and Sec. 67-A I.T. Act are all false. The allegation of rape is completely out of context given the long relationship between the parties.