MAHESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is an accused in case FIR No. 57 of 2022 dtd. 6/8/2022 under Ss. 376, 506 of Indian Penal Code and Ss. 3 (2)(v) of the Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Renuka Ji, District Sirmour, H.P.

(2.) The petitioner has surrendered before this Court on 17/8/2022 and was released on interim bail on the same day. Thereafter, the petitioner joined the investigation.

(3.) The allegation against the petitioner is that he sexually exploited the prosecutrix under a false promise to marry. Petitioner suppressed the fact that he was already married and developed relation with the prosecutrix. It is further alleged that petitioner and his wife posted indecent photographs/pictures of the prosecutrix on her own facebook ID by hacking the same.