SUBHASH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This petition is filed under Section 439 Cr.P.C for grant of regular bail to the petitioner in case FIR No.354 dated 12.12.2020 registered under Sections 328, 376 and 506 of the Indian Penal Code, 1860 at Police Station Sector 40 Gurugram, District Gurugram.

(3.) The FIR was registered as the prosecutrix alleged that her father-in-law after giving some tablets which made her unconscious, did a wrong act and made the videos and clicked her photographs. Thereafter, she was being blackmailed by saying that the photographs and videos would be made viral. The allegations were supported while making statement under Section 164 before the Judicial Magistrate. Two bail applications filed before the trial Court by the petitioner were dismissed.