GURSEM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.0093 dated 05.08.2020 registered under Sections 354-C/376/450/506 IPC at Police Station Women Police Station, District Sirsa.

(3.) The FIR was registered by the prosecutrix on the ground that in March 2020, the petitioner took some naked photographs of the complainant while she was taking bath. Thereafter, he started pressurizing the complainant on the basis of those photographs and made forcible physical relations under the threat. The complainant disclosed this fact to her husband and the present FIR was lodged.