SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.39 dtd. 22/2/2022, under Ss. 67, 67-A of Information Technology Act, 2000, 376(2)(n) and 506 IPC, registered at Police Station Women, NIT, Faridabad, District Faridabad.

(2.) As per allegations in the FIR lodged by the prosecutrix aged 47 years, she came in contact with the petitioner in December 2016 and the petitioner kept on making physical relations with her till December 2021. He had been threatening the complainant to make her obscene photographs viral, infact, on 1/12/2021, the said photographs were sent to one of her friends on her WhatsApp, that led to lodging of the FIR in question.

(3.) Learned counsel for the petitioner contends that the allegations taken on its face value establish that the relations between the petitioner and complainant were consensual and continued over a period of about five years without there being any complaint by her. He further contends that the petitioner is in custody since 26/2/2022 and the complainant as well as her friend already stand examined.