SH. RAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner Ram Singh, who is behind bars since 5/9/2021, has approached this Court in the instant proceedings filed under Sec. 439 of Cr.PC, for grant of regular bail in connection with FIR No. 112 of 2021 dtd. 5/9/2021, under Ss. 376, 452 and 502 of IPC, registered at PS Karsog, District Mandi, H.P.

(2.) Pursuant to order dtd. 10/1/202, respondent state has filed the status report.Careful perusal of status report reveals that on 31/8/2021 victim-prosecutrix (name withheld) lodged a complaint at Police Station Karsog, alleging herein that she had met the bail petitioner for the first time in Churag, who came to her and took her daughter in his lap. She alleged that the bail petitioner had asked for her telephone number, but when she refused, he extended threats that he will take her daughter away. She alleged that after some time, bail petitioner made video call to her and took screen shot and started blackmailing her. She alleged that bail petitioner started blackmailing her by saying that in case she does not make physical relations with him, he will upload her photographs on facebook. Victim- prosecutrix alleged that thereafter, bail petitioner sexually assaulted her against her wishes on 2-3 occasions. In the aforesaid background, FIR as detailed herein above came to be lodged against the bail petitioner on 31/8/2021 and since 5/9/2021, he is behind the bars.

(3.) Since Challan stands filed in the competent court of law and nothing remains to be recovered from him, petitioner has approached this Court in the instant proceedings for grant of bail.