BALVIR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary. This is first bail application filed by the applicant under Sec. 438 of the Cr.P.C. for grant of anticipatory bail who is apprehending his arrest in relating to F.I.R. No.711/2023 dated (not mentioned), registered at Police Station-Raoji Bajar District-Indore for the offence punishable under Sec. 376, 376(2)(n), 323, 506, 384 of IPC, 1860.

(2.) Applicant is apprehending her arrest in the aforesaid offence, has knocked the portal of this Court for grant of anticipatory bail.

(3.) As per prosecution case, the complainant namely Madhu Chouhan and her husband Ajay reached to the police station and filed a written complainant against the applicant by submitting that the applicant and the complainant known to them through social media and became friends, they started chating with each other and exchanged their phone numbers. The applicant intimated to the complainant that on 26/7/2022, he is coming to Indore but he is not having amount and taken Rs.15000.00 from the complainant on a promise to return her after being reached to Indore. He asked her to take the amount, therefore the complainant called him to the house of her friend where the applicant given her some toxic substance in water and committed rape upon her against her will and taken some photographs also and threatened her not to tell about the incident to anyone otherwise he will viral the photographs. Thereafter, the applicant black mailed her continuously, demanded amount from her, he called her to Mumbai and repeatedly committed rape upon her at various placed i.e. Jabalpur, Mumbai and Goa also on the pretext of viral the photographs. She has not raised to anyone alarm due to damage of reputation in society. Hence, the police has lodged the FIR against the applicant.