PRAKASH NARAYAN SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Applicant - Prakash Narayan Sharma @ Babali has approached this Court for bail in Case Crime No. 10 of 2023 under Ss. 147, 323, 354, 354-K, 406, 504, 506, 376 I.P.C., Police Station- New Agra, District- Agra. He is in jail since 9/2/2023.

(2.) Before entering into merit of this case, it would be apt to advert to nature of relationship between a lawyer and his client which is solely founded on trust and confidence, however, the facts of present case are absolutely contrary to it.

(3.) Informant of present case is the victim herself and it has been alleged that she approached the applicant as his client to take up her cases and it appears that during frequent interactions, they became close and entered into relationship which includes victim to visit along with applicant and his wife to various places as well as along with applicant only to various places. Number of photographs are placed on record that victim was comfortable with applicant even in presence of his wife. The photographs also indicate that they were very close. Even certain photographs are also recovered which shows and that applicant and victim was not looking embarrassed rather comfortable even when their photographs are clicked in their birthday suits in intimating positions i.e. they were deeply involved in physical relationship also.