MANOJ YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application filed under Sec. 439 of Cr.P.C. for grant of regular bail to the applicant, relating to FIR/Crime No.0018/2024 dated (not mentioned) registered at P.S. Mahila Thana, Indore (M.P.) for commission of offence punishable under Ss. 376, 376(2)(n), 294 and 506 of IPC.

(2.) As per prosecution story, the prosecutrix filed a written complaint on 20/1/2024 that present applicant and co-accused Sanjay forcibly establish physical relations with her and captured obscene photos and videos of her. They were blackmailing her showing the videos and applicant threatened if the prosecutrix did not continue to have relations with him, her photos and videos will be viral. On the basis of aforesaid, the presence offences have been registered against the applicant and co-accused.

(3.) Counsel for the applicant submits that prosecutrix is a major married woman and 39 years old. The applicant has been falsely implicated in the present case. There is no seizure of any video as alleged by the prosecutrix. Applicant is in jail since 21/1/2024. Investigation is over, chargesheet has been filed and conclusion of trial will take sufficient long time. In these circumstances, the applicant be released on bail.